Section 3(1) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(1)No person shall be appointed as a Social Worker member of the Board.-(i)unless he has completed thirty five years of age and should not have completed sixty five years of age at the time of appointment and shall have a proven track record for a period of not less than seven years of experience in dealing with children;(ii)if he is associated with any political party;(iii)if he is adjudged or declared insolvent.
