Section 5 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
5. Qualifications of Social Worker.
(1)The social worker to be appointed as a member of the Board shall be a person, who,-(a)has been actively engaged in planning, implementing and administering health, education and other welfare activities pertaining to child rights issues for atleast five years;(b)a graduate from a recognised University;(c)a teacher, a doctor, retired public servant or a professional who is involved in the work concerning juveniles; or(d)a social worker who has been directly engaged in child welfare.(2)No practising lawyer shall be appointed a chairman or member of the Board.(3)The appointment of member may be terminated by the State Government in accordance with the provisions of sub-section (5) of Section 4 of the Act.(4)A member may at any time resign by giving one month' notice in writing to the State Government.(5)A casual vacancy among the members may be filled by appointment of another member for the remaining period of tenure of the member in whose place the appointment is made.
