Section 89 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
89. Selection Committee and its composition.
(1)The State Government shall constitute a Selection Committee by notification in the official gazette, for a period of three years, consisting of the following seven members, namely:(a)a retired Judge of a high court or a retired district Judge or a person who has served as Secretary to the Government of Bihar and has retired from active service to be nominated as the Chairperson.(b)one representative from the department concerned not below the rank of Director as the Member-Secretary.(c)one representative from a reputed non-governmental organization, working on the child rights issues but not running any child care institution;(d)two representatives from the Academic bodies concerned with social work, psychology, sociology, child development, gender/women studies, education, law, criminology and with experience or working on children's issues;(e)a representative of the State Commission for Protection of Child Rights or the State Human Rights Commission;(f)one Government official from SC/ST communities, not below the rank of Joint Secretary, to be nominated by the State Government.(2)The selection committee shall hold its sittings as per requirement and the member secretary shall be responsible for organizing such a sitting.(3)Any member of the selection committee may resign any time giving in writing to the state government. Any vacancy so arising from resignation shall be immediately filled preferably within 4 weeks as per the composition of the selection committee and tenure of such a member shall be co-terminus with the remaining period of the selection committee.
