Section 3 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
3. Juvenile Justice Board.
(1)The Board shall consist of a Metropolitan Magistrate or a Judicial Magistrate of the first class, as the case may be, and two social workers of whom at least one shall be a woman, to be nominated Hon'ble High Court.(2)In case the principal Magistrate with special knowledge or training in child psychology or child welfare is not available, then the State Government shall provide for such short-term training in child psychology or child welfare as it considers necessary.(3)The two social workers, of whom at least one shall be a woman, shall be appointed by the State Government on the recommendation of the selection committee set up under sub-rule (2) of Rule 23 of these rules.(4)The Selection Committee shall take into consideration the panel of names recommended by the District Magistrate while considering the selection of social workers for the Board and shall prepare a panel of names for each Board including a panel of names to fill in vacancies, which may arise during the tenure of the Board.(5)The social worker to be appointed as a member of the Board shall be a person who has been actively involved and engaged in planning, implementing and administering measures relating to health, education or other welfare activities pertaining to children for at least seven years and shall not be below 25 years and not more 65 years of age.(6)The Board shall have a tenure of three years and the appointment of members shall be co-terminus with the tenure of the Board.(7)A social worker being a member of the Board shall be eligible for appointment for a maximum of two terms.(8)The Board shall hold its sitting in the premises of an Observation Home and shall meet on all the working days of a week.(9)A member may resign any time, by giving one month's advance notice in writing.
