Section 89(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(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.
