Section 14 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
14. Qualifications of Chairperson and Members of Child Welfare Committee.
(1)A person to be selected as a Chairperson/Member of the Child Welfare Committee shall have either of the following qualifications, with five years' experience in their respective field,-(a)a graduate from a recognised university;(b)respectable, well educated citizen with the background of special knowledge of social work, child psychology, Education, Sociology or Home Science;(c)a teacher or a doctor or a senior retired public servant who has been involved in work concerning child welfare; or(d)a Social Worker of repute who has been directly engaged in work on child rights.(2)No practising Lawyer shall be appointed.(3)The appointment of Chairperson/Member may be terminated by the State Government at any time in accordance with the provisions of sub-section (4) of Section 29 of the Act.(4)Any Chairperson/Member may at any time resign by giving one month's notice in writing to the State Government.(5)Any vacancy may be filled by appointment of another Social Worker for remaining period of the term of the member in whose place he is appointed.
