Section 91 in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
91. Selection Committee and its composition.
- The State Government shall constitute a Selection Committee by notification in the Official Gazette, for a period of five years, consisting of the following seven members, namely:-(a)a retired judge of High Court as the Chairperson;(b)one representative from the concerned Department of State Government not below the rank of Director as the Member-Secretary;(c)two representatives from a reputed Non-Governmental Organisation, working in the area of child welfare;(d)two representatives from academic bodies concerned with social work, psychology, sociology, child development, education, law, criminology and with experience of working on children's issues; and(e)a representative of the National or State Human Rights Commission or, National or State Commission for Protection of Child Rights or, National or State Commission for Women.
