Section 19(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)No person shall be considered for selection as a Chairperson or Member of the Child Welfare Committee, if he,-(a)has been convicted by a court under any law;(b)has been involved in any immoral act or in an act of child abuse or employment of child labour ;(c)is holding such full-time occupation due to which he is unable to give requisite time and attention to the work of the said Committee under the Act and these rules ; and(d)does not fulfill the qualification and experience specified in the Act and these rules, and in such a case, the said Committee, shall after due inquiry and on establishment of such fact, reject his application.
