Section 13 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
13. Qualification of the Chairperson and Members of Committee and of Social Workers of the Board.
(1)The Chairperson and the members of Committee shall possess special knowledge in Child Psychology and Child Welfare. It shall be the duty of the State Government to provide them with periodic training in Child rights, Child psychology and Child Development to enable them to acquire special knowledge.(2)Social Workers for the Board and the members of the Committee shall possess a degree in any one of the Social Sciences such as Psychology, Criminology, Sociology, Social Work, Economics, Home Science, Education, Political Science, Women Studies, Rural Developments etc., or Law or Medicine.(3)The Social Workers of the Board and the Members of the Committee shall have an experience in working in any one of the areas related to legal, health, education or other rehabilitation and developmental activities pertaining to children for at least three years.(4)The members to be nominated to the Board and Committee shall not have been involved in any criminal offences and should not have been convicted previously.(5)The members of the Board and Committee and social workers of the Board, shall not be directly associated with, any placement of adoption services that will have conflicting interest with the welfare of the child.(6)The social workers of the Board and members of the Committee shall not be less than 35 years of age and not more than 65 years of age at the time of appointment.(7)The Chairperson and the Members of the Committee and Social Workers of the Board shall hold office for a period of three years from the date of appointment or for such further period, as the State Government may by general or special order direct in that behalf.(8)Every casual vacancy of the non-official member may be filled by appointment of another member, who shall hold office so long as the person in whose place he is nominated would have held it if the vacancy would have not occurred.(9)The members of the Committee, and the social workers of the Board, shall be eligible for appointment as such for maximum two terms.(10)Any member of the Committee may resign at any time by giving a one month advance notice in writing to the State Government.
