Section 22(3) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
(3)No person shall be considered for Selection as a Chairperson or Member of the Committee, if he,-(i)has a previous conviction record;(ii)has been involved in any immoral act or in an act of child abuse or employment of child labour;(iii)is holding such full-time occupation that may not allow him to give necessary time and attention to the work of the Committee as per the Act and these rules;(iv)does not fulfill the qualification and experience prescribed in the Act and the rules made thereunder, and in such a case the Selection Committee shall after due inquiry and on establishment of such fact, reject his application and recommend the name of the next person from the list of names prepared for filling the vacancies.
