Section 41(5) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(5)Staff of the Special Juvenile Police Unit. - (a) A Child Welfare Officer shall be designated in term of Section 63 of the Act not below the rank of Inspector or Sub-Inspector of Police;(b)The Juvenile Police Unit at the district level shall function under the supervision of a Child Welfare Officer and two Voluntary Social Workers of whom one shall be a woman and another preferably child expert or having relevant experience;(c)One Junior Social Worker who is qualified or experienced as a para professional with a minimum of one year experience in dealing directly with children in especially difficult circumstances. (One of these two Social Workers shall be a women);(d)A minimum of one Police constable who shall be a woman;(e)One helper;(f)Two youth counsellors taking on the role of 'friends of Children' who come to the Special Juvenile Police Unit;(g)One Police Officer;(h)Clothing to be worn by persons designated to deal with children under the Act. - Wherever possible, all such persons shall, except at the time of arrest, only wear civil clothes and not a uniform unless specific circumstances require the said Officer to wear a Police uniform in the interest of the child. However, they shall at all time have on their person, an identification that shall be produced on demand.
