Section 30 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
30. Child Welfare Committee.
(1)The Government may, within a period of one year from the date of commencement of the Act, by notification in the Government Gazette, constitute for every district or a group of districts or each division of the State, one or more Child Welfare Committees for exercising the powers and discharge the duties conferred on such Committees in relation to child in need of care and protection under the Act.(2)The Committee shall consist of a Chairperson and four other members as the Government may think fit to appoint, of whom at least one shall be a woman and another, an expert on matters concerning children.(3)The qualifications of the Chairperson and the members, and the tenure for which they may be appointed shall be such as may be prescribed.(4)The appointment of any member of the Committee may be terminated, after holding inquiry, by the Government, if-(i)he has been found guilty of misuse of power vested under the Act ;(ii)he has been convicted of an offence involving moral turpitude, and such conviction has not been reversed or he has not been granted full pardon in respect of such offence ;(iii)he fails to attend the proceedings of the Committee for consecutive three months without any valid reason or he fails to attend less than three-fourth of the sittings in a year.(5)The Committee shall function as a Bench of Magistrates and shall have the powers conferred by the Code of Criminal Procedure, Samvat 1989 on a Judicial Magistrate of the First Class.
