Section 12 in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
12. Child Welfare Committee.
(1)The Committee shall consist of a Chairperson and four other members as the State Government may think fit to appoint, of whom atleast one shall be a woman, and another an expert on matters concerning children.(2)The Committee shall function as a bench of Magistrate and shall have the powers conferred by the Code of Criminal Procedure, 1973 on a Metropolitan Magistrate or a Judicial Magistrate.(3)State Government may, be notification in the Official Gazette, constitute for a district or a group of districts specified in the notification, one or more child welfare committees.(4)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 or 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.
