Section 7(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(3)I f it is brought to the knowledge of the Selection-cum-Oversight Committee that member of the Board has violated the terms and conditions of his appointment including Child Safeguarding Policy signed at the time of appointment, the Government shall, after due enquiry conducted by the Selection-cum-Oversight Committee and on establishment of such fact, declare the appointment of such member nut I and void.
