Section 90 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
90. Election of Chairperson and members of Selection-cum-Oversight Committee.
(1)The Member-Secretary of the Selection-cum-Oversight Committee shall initiate the process of filling up a vacancy six months prior to the incumbent demitting office:Provided that if a vacancy arises on account of resignation or death of the Chairperson of the Committee or a Member of the Board or Committee, the Member-Secretary of the Selection-cum-Oversight Committee shall immediately initiate the process for filling up such vacancy.(2)For selection of members of the Board or Chairperson and Members of the Committee, the Government through the Member-Secretary of the Selection-cum-Oversight Committee shall call for applications through public advertisement in the local newspapers and official website of Department of Women and Child Development.(3)Any serving Chairperson or Member of the Board or the Committee, as the case may be, whose tenure is nearing completion, may apply for another tenure in pursuance to sub-rule (7), provided that such extension shall not be beyond a period of two terms.(4)The Member-Secretary shall screen all the applications received and place the applications which fulfill the basic eligibility requirements before the Selection-cum-Oversight Committee.(5)The Selection-cum-Oversight Committee shall evaluate the candidates on the basis of qualifications, experience and other attributes necessary for functioning as Chairperson or Members of Board or Committee and the evaluation process shall set out a pen picture of each candidate.(6)In the event of sufficient number of candidates not being found suitable for appointment by the Selection-cum-Oversight Committee, the Government shall invite nominations through the Member-Secretary from members of civil society organizations and other qualified individuals and the Member-Secretary shall screen the said nominations and place the nominations which fulfill the basic eligibility requirements before the Selection-cum-Oversight Committee.(7)Where the Selection-cum-Oversight Committee is required to consider an application for renewal of tenure of Members of the Board or the Chairperson and Members of the Committee as the case may be. it shall evaluate the application on the basis of the following criteria :-(i)regular Performance Appraisals of the Chairperson or Member carried out by the Government quarterly as per a prescribed format, a copy of which shall be made available to the Chairperson and Members of the Selection-cum-Oversight Committee by the Government;(ii)complaints if any, received and addressed by the Selection-cum-Oversight Committee against the person seeking an extension of tenure; and(iii)interaction with such applicant.(8)The Selection-cum-Oversight Committee shall, on the basis of the evaluation procedure and criteria determined under sub-rules (5), (6) and (7), select and recommend a panel of names in order of merit to the Government for appointment as Members of the Board or Chairperson/ Members of the Committee as the case may be.(9)In recommending a panel of names, the Selection-cum-Oversight Committee shall prepare separate panels for the position of Chairperson of the Committee, Members of the Committee and Members of the Board respectively.(10)The list of finalized names shall be duly signed by all members of the Selection-cum-Oversight Committee present at the time of selection and the Member-Secretary of the Selection-cum-Oversight Committee shall forward the finalized list to the Government for appointment.(11)Government shall make endeavour to fill the vacancy prior to the incumbent demitting office.(12)Names on the panel shall be valid for consideration for a period of one year in order to fill in vacancies which may arise during such period either due to non-reporting of the selected persons within a stipulated time from the date of appointment, or otherwise during the tenure of the Board or Committee.(13)A letter of appointment shall be given by the Government to the selected persons stating the date of joining and containing a job description and terms of reference, along with a copy of a Code of Conduct required to be followed by Chairperson or Members of the Committee and Members of the Board as the case may be :Provided that the Government shall develop such Code of Conduct within one month of the coming into force of these rules.
