Section 92(1) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
(1)(a)In making appointment of members of the Board or Committee, the Selection Committee shall take into consideration the applications received in this regard in response to a public advertisement to this effect by the District or State Child Protection Unit or the State Government; and(b)the Selection Committee shall select and recommend a panel of names to the State Child Protection Unit or State Government for appointment as members of the Board or Committee from amongst the applications received.
