Section 5(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(2)No social worker shall be appointed as a member of the Board unless he/she has been actively involved in health, education or welfare activities pertaining to children for at least seven years and must possesses also the following:-(i)post-graduate degree in social work, psychology, child development, education, sociology, law, criminology, etc. and where such a person is not available, a person with at least a graduate degree in any of the social science disciplines;(ii)minimum 7 years of experience of working on children's issues in case of a graduate and 5 years of such experience in case of a post-graduate; and not less than 35 years of age.
