Section 16 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
16. Additional Qualification for appointment as Chairperson and members.
(1)No person shall be appointed as the Chairperson and member of a Child Welfare Committee,-(i)unless he has completed thirty five years of age and should not have completed sixty five years of age at the time of appointment;(ii)if he is associated with any political party;(iii)if he is adjudged or declared insolvent;(iv)if he has any past record of violation of human rights or child rights;(v)if he is or has been an office bearer or staff of any non-governmental organization, which is licensed or recognised for either in-country or inter-country adoption.(2)A person shall be eligible for appointment as a Chairperson or member for a maximum of two terms, which shall not be continuous.
