Section 3(5) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
(5)The social worker to be appointed as a member of the Board shall be a person who has been actively involved and engaged in planning, implementing and administering measures relating to health, education or other welfare activities pertaining to children for at least seven years and shall not be below 25 years and not more 65 years of age.
