Section 24(3) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)
(3)The Selection Committee shall consist of following seven members, namely.(i)a retired Judge of the High Court or retired Secretary to the State Government having experience in social welfare shall be the Chairperson of the Selection Committee;(ii)two representatives of reputed non-governmental organizations working in the area of child welfare;(iii)a representative from an academic body;(iv)two representatives of the concerned department of the State Government; and(v)a representative of the State Human Rights Commission or such recognized agency or cell or a retired special Judicial Magistrate.
