Section 21 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
21. Composition of the Child Welfare Committee.
(1)The Committee shall consist of a Chairperson and four other members, from the district concerned, of whom at least one shall be a woman and one from among the members belonging to SC/ST communities.(2)The Chairperson and members of the Committee shall be appointed on the recommendation of a Selection Committee set up by the State Government, for the purpose under Rule 89.(3)The Selection Committee, while selecting the Chairperson and Members of the Committee, shall ensure that none of them are from any voluntary organization running specialized adoption agency or child care institution or Child line.(4)The State Government shall provide for such training and orientation in child psychology, child welfare, child rights, socialization and rehabilitation, national and international standards for child protection or juvenile justice and the relevant legal system to the Chairperson and all the members of the Committee as it considers necessary.
