Section 24(6) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002
(6)A person to be selected as member of the Committee shall have either of the following qualifications, in addition to five years experience in their respective field, namely:-(a)a respectable well educated citizen with the background of special knowledge of social work, child psychology, education, sociology or home science; or(b)a teacher or a doctor or a senior retired public servant who has been involved in work concerning child welfare; or(c)a social worker of reputed, who has been directly engaged in child welfare.
