Section 91 in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
91. Selection Committee and its composition.
- The State Government shall constitute a Selection Committee by notification in the official gazette, for a period of five years, consisting of the following five members, namely:(a)a retired judge of High Court or retired Secretary to the Government of NCT of Delhi as the Chairperson;(b)one representative from the concerned Department of State Government not below the rank of Director as the Member Secretary;(c)one representative from a reputed non-governmental organization, working in the area of child welfare but not running any children institution;(d)a representative from academic bodies concerned with social work, psychology, sociology, child development, education, law, criminology and with experience of working on children's issues; and(e)a representative of the National or State Human Rights Commission or, National or Delhi Commission for Protection of Child Rights or, National or Delhi Commission for Women.
