Section 16(1) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(1)No person shall be appointed as the Chairperson and member of a Child Welfare Committee,-(i)unless he has completed thirty five years of age and should not have completed sixty five years of age at the time of appointment;(ii)if he is associated with any political party;(iii)if he is adjudged or declared insolvent;(iv)if he has any past record of violation of human rights or child rights;(v)if he is or has been an office bearer or staff of any non-governmental organization, which is licensed or recognised for either in-country or inter-country adoption.
