Section 50(1) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(1)A person for being selected or nominated as a member of the Steering Committee of the Authority shall:(i)be an Indian national;(ii)not be below the age of twenty-five years and above the age of sixty years, and for the member who is a adoptee as per clause (e) of sub-section (1) of section 69 of the Act , the minimum age would be twenty-one years;(iii)not have been convicted or sentenced to imprisonment for an offence under any law for the time being in force; and(iv)not have been removed or dismissed from service of the Central or State Government or a body or corporation owned or controlled by Central or State Government.
