Section 7 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
7. Conditions for disqualification as a social worker member of the Board.
(1)A social worker member of the Board shall be disqualified if he/she-(a)fails to attend a minimum of three- fourths of the sittings of the Board in a month . and(b)fails to attend the proceedings of the Board for three consecutive months without any valid reason.(2)If it is brought to the know ledge of the Selection-cum-Oversight Committee that any member of the Board so appointed has 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 tact, declare the appointment of such member null and void.(3)I f it is brought to the knowledge of the Selection-cum-Oversight Committee that member of the Board has violated the terms and conditions of his appointment including Child Safeguarding Policy signed at the time of appointment, the Government shall, after due enquiry conducted by the Selection-cum-Oversight Committee and on establishment of such fact, declare the appointment of such member nut I and void.
