Section 13 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
13. Selection of the Chairperson and Members of Child Welfare Committee.
(1)The selection of Chairperson and members of Child Welfare Committee shall be made by a Committee consisting of the following persons-(1)District and Sessions Judge;(2)District Collector;(3)Commissioner of Police/District Superintendent of Police.(2)There shall be a panel of not less than ten names identified from willing and competent persons in the District chosen by the Selection Committee.(3)The Government shall appoint Chairperson/Members of the Committee only from the list of persons recommended by the Selection Committee.(4)No person shall be eligible for appointment unless he is recommended by the Selection Committee.
