Section 60(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)Inspection Committee envisaged under section 36 of the Act shall be constituted by the Government for a period of three years which shall consist of following members:-(i)Chairperson of Child Welfare Committee-(Chairperson);(ii)District Child Protection Officer-(Member-Secretary);(iii)Representative of a registered Voluntary Organisation other than an Organisation running children's home in that district;(iv)Chief Medical Officer or his representative who shall be a Medical Officer;(v)Social worker with experience of working on children issues to be nominated by the DCPU.
