Section 3 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
3. Juvenile Justice Board.
(1)The Board shall consist of a Metropolitan Magistrate or a Judicial Magistrate of the first class, as the case may be, and two social workers of whom at least one shall be a woman, forming a bench.(2)Every such bench shall have the powers conferred by the Code of Criminal Procedure, 1973 (2 of 1974).(3)(a)A Magistrate with special knowledge/training in child psychology or child welfare shall be appointed as Principal Magistrate of the Juvenile Justice Board.(b)In case the Principal Magistrate with such special knowledge and training is not available, then the Government shall provide for short term training for such Magistrate.(4)The two social workers, of whom at least one shall be a woman, who shall be appointed by the Government.(5)The Government in Home Department shall take into consideration a panel of names to be recommended, who could be considered for selection of social worker for the Board.(6)The social worker to be appointed as a Member of the Board shall be a person who has been actively engaged in planning, implementing and administering health, education or other welfare activities pertaining to children for at least seven years.(7)The Board shall have tenure of three years and the appointment of members shall be coterminous with the tenure of the Board.(8)A social worker to be Member of the Board shall be eligible for appointment for a maximum of two terms and shall not be more than 65 years at the time of first appointment.(9)The Board shall hold its sittings in the premises of an Observation Home and shall meet on all the working days of a week.(10)Member may resign any time by giving one months advance notice in writing or may be removed from office as provided under sub-section (5) of Section 4 of the Act.(11)Social worker members of the Juvenile Justice Board shall be paid such travelling/meeting allowance or honorarium as the Government may decide from time to time.
