Section 90 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
90. Functions of the Selection Committee.
(1)The Selection Committee shall select and recommend a panel of names to the State Child Protection Unit or State Government for appointment as members of the Juvenile Justice Board, the Chairperson and Members of the Child Welfare Committee, the non official members of the State Advisory Board or District or City Level Inspection Committee/Advisory Board.(2)The Selection Committee shall take into consideration the panel of names recommended by the District Child Protection Unit. For any State level Committee or Board, the State Child Protection Unit shall recommend the names to the Selection Committee. The Selection Committee may prescribe the manner for processing application for selection including a personal interview with the short-listed applications.(3)The panel of names so recommended by the Selection Committee shall be considered by the State Government to fill in any vacancies, which may arise during the tenure of the Board, Committee or the Unit.(4)Applications of appointment in the Board or committee shall be invited through public advertisement in the prescribed format.(5)In making appointment of members of the Board or Committee, the Selection Committee shall take into consideration the applications received in this regard in response to a public advertisement to this effect by the District or State Child Protection Unit or the State Government.(6)In the event of any complaint against a member of the Board or Committee, the Selection Committee shall hold necessary inquiry and recommend termination of appointment of such member to the State Child Protection Unit or State Government, if required.(7)The Selection Committee, at the time of recommending names for appointment as member of Board or Committee shall also prepare a panel of names for each Board or Committee to fill in vacancies, which may arise during the tenure of the Board or Committee.(8)In the event of a vacancy in the Board or Committee, the District Child Protection Unit shall inform the State Child Protection Unit or State Government for filling up such vacancy.(9)The State Child Protection Unit or State Government shall fill the vacancies on the basis of the panel of names recommended by the Selection Committee.
