Section 15 in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
15. Composition, Qualifications and Term of Members of the Committee.
(1)There shall be one or more Committees in each district to be constituted by the State Government through a notification in the Official Gazette.(2)The Chairperson and members of the Committee shall be appointed by the State Government on the recommendation of the Selection Committee under rule 87 of these rules.(3)The Chairperson and the members shall be above the age of thirty-five years and not more than 60 years age shall have a minimum of seven years of experience of working with children in the field of education, health, protection, or welfare activities, with a degree or should be a practicing professional with a degree in child psychology or psychiatry or social work or sociology or human development or in the field of law or a retired judicial officer.(4)A member of the Committee shall be eligible for appointment of maximum of two terms subject to his performance in the previous term and recommendation by Selection committee.(5)All persons, on selection shall mandatorily be given training under rule 89 within a period of sixty days from the date of appointment.(6)No person shall be eligible for selection as a chairperson or member of the Committee, if he:(i)has any past record of violation of human rights or child rights;(ii)has been convicted of an offence involving moral turpitude, and such conviction has not been reversed or has not been granted full pardon in respect of such offence;(iii)has been removed or dismissed from service of the Central Government or a State Government or an undertaking or corporation owned or controlled by the Central Government or a State Government;(iv)has ever indulged in child abuse or employment of child labour or any other violation of human rights or immoral act; and(v)be holding such full-time occupation that may not allow her/him to give necessary time and attention to the work of the Committee as per the Act and the Rules.(7)Notwithstanding end of term of a chairperson or member, the existing chairperson or member term shall not be more than for a period of three years from the date of appointment. In case the members are not appointed, the existing member shall continue to hold office until his/her successor assumes office or for an additional period of three months whichever is earlier.(8)The Chairperson and the members may resign at any time by giving one month's notice in writing to the State Government.
