Section 50(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)A person to be selected as a Member should be a person having a child-friendly attitude. In addition, he should be:(a)A person having special knowledge of social work/child psychology/ education/sociology/Home Science or(b)A teacher or a doctor or a retired public servant who has been involved in work concerning child welfare or(c)A Social Worker of repute who has been directly engaged in Child Welfare.The Social Worker Members of the Board must have been actively involved in health, education or welfare activities for at least seven years.
