Section 27 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
27. Conditions for disqualification as a Chairperson or Member of the Committee.
(1)The Chairperson and/or a Member of the Committee shall be disqualified, if he/she-(a)fails to attend the proceedings of the committee for three consecutive months without any valid reason ;(b)fails to attend a minimum of three-fourths of the sittings of the committee in a quarter.(2)If it is brought to the knowledge of the Selection-cum-Oversight Committee that the Chairperson or Member of the Committee so appointed misrepresented his qualification and experience at the time of selection, the Government shall, after due enquiry conducted by the Selection-cum-Oversight Committee and on establishment of such fact, declare the appointment of such Chairperson and Member null and void.
