Section 5 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
5. Qualifications for members of the Board.
(1)The Principal Magistrate shall be a Judicial Officer who has at least 5 years of experience of holding a court:Provided that no Magistrate shall be appointed as the member of the Board unless he has special knowledge or training in child psychology or child welfare.(2)No social worker shall be appointed as a member of the Board unless he/she has been actively involved in health, education or welfare activities pertaining to children for at least seven years and must possesses also the following:-(i)post-graduate degree in social work, psychology, child development, education, sociology, law, criminology, etc. and where such a person is not available, a person with at least a graduate degree in any of the social science disciplines;(ii)minimum 7 years of experience of working on children's issues in case of a graduate and 5 years of such experience in case of a post-graduate; and not less than 35 years of age.
