Section 50 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
50. Qualifications, terms and other conditions of the Members.
(1)A person to be selected as a Member should be a person having a child-friendly attitude. In addition, he should be:(a)A person having special knowledge of social work/child psychology/ education/sociology/Home Science or(b)A teacher or a doctor or a retired public servant who has been involved in work concerning child welfare or(c)A Social Worker of repute who has been directly engaged in Child Welfare.The Social Worker Members of the Board must have been actively involved in health, education or welfare activities for at least seven years.(2)The Members of the Inspection Committee shall include a representative each from the State Government and the Local Authority. The Inspection Committee shall have at least five members.(3)The Chairperson of the Child Welfare Committee shall be at least a graduate with one or more of the qualifications given in sub-rule (1).(4)The Members shall have a tenure of three years.(5)The Members 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.(6)A Member may resign at any time by giving one month's advance notice in writing.(7)The appointment of a Member of the Inspection Committee may be terminated in the same manner as that of a Member of the Child Welfare Committee under Section 29(4).(8)Any causal vacancy on the Committee may be filled by appointment of another person from the waiting list/panel, who shall hold officer for the remaining term of the person in whose place the Member has been appointed.(9)The Members shall be paid such travelling/meeting allowance or honorarium as the State Government may fix from time to time.(10)No person who has been guilty of an offence involving moral turpitude shall be appointed as a member by the Selection Committee.
