Section 18 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
18. Qualifications of Chairperson and Members of the Child Welfare Committee.
(1)A person to be selected as a Chairperson or Member of the Child Welfare Committee shall have either of the following qualifications, in addition to a minimum of seven years experience in their respective field,- namely:-(i)a person with post graduate degree in social work, psychology, child development, education, sociology, law, criminology:Provided that if a person possessing the afore said qualification is not available, a person with at least a graduate degree in any of the social science disciplines, may be considered for appointment; or(ii)a teacher, doctor or a social worker who has been involved in work concerning the children.(2)The Chairperson or Member of such Committee shall be a person not less than thirty five years of age.
