Section 23 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
23. Constitution of Child Welfare Committee.
(1)The Child Welfare Committee constituted under section 30 shall consist of a Chairperson and four members, of whom one shall be women and the other an expert on matters concerning children.(2)The Chairperson and Members of the Committee shall be appointed on the recommendation of a Selection-cum-Oversight Committee set up by the Government.
