Section 3 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
3. Appointment of Members of the Board.
- The Board constituted under section 4 of the Act shall consist of-(a)a Judicial Magistrate of the First Class to be appointed by the High Court and to be designated as Principal Magistrate ; and(b)Two social workers as members of whom at least one shall be a woman, to be appointed by the. Government on the recommendation of the Selection-cum-Oversight Committee constituted under rules 79 and 80 of these rules.
