Section 24 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
24. Child Welfare Committee.
(1)The Government will constitute District Level Child Welfare Committees consisting of a Chairperson and following four other members, who will be appointed by the Government, namely :-(a)A retired Judge or retired Deputy Secretary/Under Secretary to the Government having experience in Social Welfare who shall be the Chairperson of the Committee.(b)A representative from an Academic Body, with the background of Child Psychology, Education, Sociology or Home Science.(c)A representative of reputed Non-Governmental Organisations working in the area of Child Welfare.(d)A teacher or a doctor or a senior retired public servant who has been involved in work concerning Child Welfare.(2)The Chairperson of the Child Welfare Committee shall be at least a graduate with either of the qualifications given above.(3)The Child Welfare Committee shall have a tenure of three years and members shall be co-terminus with the tenure of the Committee.(4)A member of the Committee shall be eligible for appointment for a maximum of two terms and shall not be more than 65 years at the time of first appointment.(5)A member may resign, any time by giving one month's advance notice in writing to the Chairperson.(6)Any casual vacancy on the Committee may be filled up by appointment of another person and shall hold office for the remaining term of the Committee.(7)Members of the Committee shall be paid such travelling/meeting allowance or honorium as the State Government may decide from time to time.
