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State of Tamilnadu - Section

Section 17 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

17. Selection of Chairperson and members.

(1)The selection of Chairperson and members of the Committee shall be made by a selection committee consisting of the following persons, namely.-
(i) PrincipalDistrict and Sessions Judge - Chairperson
(ii) District Collector - Member
(iii) Commissioner of Police or DistrictSuperintendent of Police, as the case may be - Member
(2)The District Collector may call for applications for appointment as Chairperson and member through a press release and official website of the Department of Social Defence. The applicants shall submit the application duly filled to the District Child Protection Officer of the district. The District Child Protection Officer shall scrutinise the applications and forward the eligible applications to the Chairperson of the Selection Committee within fifteen days from the last date prescribed for submission of application;
(3)The Selection Committee shall conduct interview of the applicants and select and recommend a panel consisting of fifteen names for appointment as Chairperson and members;
(4)The Government shall appoint Chairperson and members to the Committee, only from the list of persons in order of preference as recommended by the selection committee and no person shall be eligible for appointment unless he is recommended by the selection committee;
(5)The list of shortlisted candidates at the district level shall be duly signed by all members of the selection committee present at the time of selection.