Section 3 in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
3. Juvenile Justice Board. [Section 4].
(1)The Board shall consist of a Judicial Magistrate of the first class, and two social workers of whom atleast one shall be a woman, forming a bench.(2)Every such bench shall have the powers conferred by the Code of Criminal Procedure, 1973 (2 of 1974).(3)(a)A Magistrate with special knowledge or training in child psychology or child welfare shall be designated as the principal Magistrate of the Board;(b)In case the principal Magistrate with such special knowledge or training is not available, then, the State Government shall provide for such short-term training in child psychology or child welfare as it considers necessary;(4)The two social workers, of whom atleast one shall be a woman, shall be appointed by notification by the State Government.(5)The social worker to be appointed as a member of the Board shall be a person who has been actively involved and engaged in planning, implementing and administering measures relating to health, education or other welfare activities pertaining to children for atleast seven years.(6)The Board shall have a tenure of three years and the appointment of members shall be coterminous with the tenure of the Board.(7)A social worker being a member of the Board shall be eligible for appointment for a maximum of two terms.(8)The Board shall hold its sittings in the premises of an Observation Home or at the place/time fixed by the Chairman on any working day.(9)A member may resign any time, by giving one month's advance notice in writing or may be removed from his office as provided in sub-section (5) of section 4 of the Act.(10)The social worker members of the Board shall be paid such travelling or meeting allowance or honorarium, as the State Government may, decide from time to time.
