Section 24(1) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(1)The Government will constitute District Level Child Welfare Committees consisting of a Chairperson and following four other members, who will be appointed by the Government, namely :-(a)A retired Judge or retired Deputy Secretary/Under Secretary to the Government having experience in Social Welfare who shall be the Chairperson of the Committee.(b)A representative from an Academic Body, with the background of Child Psychology, Education, Sociology or Home Science.(c)A representative of reputed Non-Governmental Organisations working in the area of Child Welfare.(d)A teacher or a doctor or a senior retired public servant who has been involved in work concerning Child Welfare.
