Section 89 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
89. Constitution of Selection-cum-Oversight Committee.
(1)The Government shall constitute a Selection-cum-Oversight Committee for a period of three years by notification in the Official Gazette consisting of the following seven members, namely:--(a)a retired Judge of High Court as the Chairperson ;(b)one representative from the Department of Social Welfare, not below the rank of Director as the Member-Secretary ;(c)two representatives from two different reputed non-governmental organizations working in the area of child development or child protection for a minimum period of seven years but not running or managing any children's institution ;(d)two representatives from academic bodies or Universities preferably from the faculty of social work, psychology, sociology, child development, health, education, law and with special knowledge or experience of working on children's issues for a minimum period of seven years ; and(e)a representative of the State Commission for Protection of Child Rights.(2)The quorum for the meeting of the Selection-cum-Oversight Committee shall not be less than four members, including the Chairperson and the Member-Secretary.(3)The Member-Secretary of the Selection-cum-Oversight Committee shall be responsible for convening the meetings of the Selection-cum-Oversight Committee at such times as may be necessary for facilitating and carrying out the functions of the Selection Committee.(4)The Member-Secretary shall maintain the minutes of the selection process and all other meetings of the Selection-cum-Oversight Committee.(5)The Member-Secretary shall pay such sitting fees and travel allowances to the Chairperson and non-official members of the Selection-cum-Oversight Committee as may be fixed by the Government from time to time.(6)All communications relating to the working and discharge of the functions of the Selection-cum-Oversight Committee shall be addressed to the Office of the Member-Secretary, who shall place the same before the Selection-cum-Oversight Committee.
