Section 4(4) in The Juvenile Justice (Care and Protection of Children) Act, 2015
(4)No person shall be eligible for selection as a member of the Board, 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.
