Section 4(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)The social worker to be appointed as a member of the Board, shall be not less than thirty five years of age, possessing post-graduate degree in social work, health, education, psychology, child development or any other social science discipline and should have been actively involved and engaged in planning, implementing and administering measures relating to child welfare for a minimum period of seven years:Provided that if a social worker possessing the aforesaid qualifications is not available, a social worker, who is not less than thirty- five years of age, possessing a graduate degree in any of the social science disciplines, who is actively involved and engaged in planning, implementing and administering measures relating to the child welfare for a minimum period of seven years, may be considered for appointment.
