Section 6 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
6. Termination of social worker member.
- The member of the Juvenile Justice Board appointed by Government may be terminated if he fails to discharge the duties and responsibilities attached to the position or misconduct, by adhering the following procedures:-(i)The District Magistrate shall suo motu or on receipt of any complaint against any Social Worker Member, conduct a preliminary inquiry and if evidence either oral or documentary is forthcoming shall forward the complaint to the Government along with his recommendations;(ii)On receipt of the complaint along with the recommendation of the District Magistrate, the Government shall nominate an officer not below the rank of Joint Secretary to Government to conduct an inquiry and submit the report within the period of thirty days;(iii)On consideration of the report and the relevant materials the Government may pass an order as it deem think fit.
