Section 12 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
12. Procedure of selection of the members of Board and Committee.
(1)The Commissioner shall through an advertisement or otherwise, call for application from the various Districts for the post of Social Workers on the Board or the Committee, as the case may be.(2)The applications shall be scrutinized by the State Advisory Board.(3)The State Advisory Board shall also prepare a panel of names for each Board or Committee to fill in the vacancies which may arise during the tenure of the Board and the Committee.
