Section 53(4) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(4)The Governing Council shall consist of the following :-(i)Deputy Director of State Child Protection Unit : Chairperson(ii)Social Worker Member of Juvenile Justice Board or Child Welfare Committee : Member(iii)A juvenile or child representative from each of the Children's Committees (on a monthly rotation basis to ens; re representation of juveniles or children from all age group ): Member(iv)Representative of Jammu and Kashmir State Legal Services Authority: Member(v)One Non-Government Organization Representative working in the area of Child Rights: Member
