Section 50(9) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(9)The members of the Steering Committee, under clause (e) and (f) of sub-section (1) of section 69 of the Act, shall be selected or nominated by a Committee comprising of:(i)Secretary, Ministry of Women and Child Development as the Chairperson;(ii)Additional Secretary or Joint Secretary in-charge of the Authority in the Ministry of Women and Child Development as member;(iii ) one external expert in the field of child protection as nominated by the Minister for Women and Child Development, as member; and(iv)Member Secretary of the Steering Committee, as the Member-Convener.
