Section 41(8) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(8)The State Government shall appoint the Members of the Scrutinising Committee which shall consist of five Members comprising of one representative of the State Government from the Department of Women Development and Child Welfare, three persons who are actively involved in health/education/rights of women or children for at least five years and one Member of the State Legislature. The term of the Committee shall be three years. The appointment of a Member of the Scrutinising Committee may be terminated in the same manner as that of a Member of a Child Welfare Committee under Section 29(4) of the Act.
