Section 88(5) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(5)A member selected by the Selection Committee should not:(i)be holding such full-time occupation that may not allow the person to give necessary time and attention to the work of the Board or the Committee as per the Act and rules;(ii)be associated with any Child Care Institution, directly or indirectly, during his tenure as a member of the Board or Committee or have any other conflict of interest.(iii)hold any office in any political party during his tenure, or(iv)be insolvent.
