Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 90(7) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(7)Where the Selection-cum-Oversight Committee is required to consider an application for renewal of tenure of Members of the Board or the Chairperson and Members of the Committee as the case may be. it shall evaluate the application on the basis of the following criteria :-
(i)regular Performance Appraisals of the Chairperson or Member carried out by the Government quarterly as per a prescribed format, a copy of which shall be made available to the Chairperson and Members of the Selection-cum-Oversight Committee by the Government;
(ii)complaints if any, received and addressed by the Selection-cum-Oversight Committee against the person seeking an extension of tenure; and
(iii)interaction with such applicant.