Section 87 in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
87. Selection Committee and its composition.
(1)The State Government shall constitute a Selection Committee for a period of three years by notification in the Official Gazette consisting of the following members, namely:(i)a retired judge of High Court as the Chairperson to be appointed in consultation with the Chief Justice of the High Court concerned;(ii)one representative from the Department implementing the Act not below the rank of Director as the ex-officio Member Secretary;(iii)two representatives from two different reputed non-governmental organizations respectively working in the area of child development or child protection for a minimum period of seven years but not running or managing any children's institution;(iv)two representatives from academic bodies or Universities preferably from the faculty of social work, psychology, sociology, child development, health, education, law, and with special knowledge or experience of working on children's issues for a minimum period of seven years; and(v)a representative of the State Commission for Protection of Child Rights.(2)The Committee shall continue for a maximum period of three months after the completion of its tenure by which time new Committee shall be constituted.(3)If a vacancy arises in the Selection Committee, the Member Secretary shall intimate the Secretary of the Department implementing the Act who shall take steps to fill the vacancy for the remaining period at the earliest.(4)The quorum for the meeting of the Selection Committee shall be not less than four Members, including the Chairperson and the Member Secretary.(5)The Member Secretary of the Selection Committee shall convene the meetings of the Selection Committee at such times as may be necessary for facilitating and carrying out the functions of the Selection Committee.(6)The Member Secretary shall maintain the minutes of the selection process and all other meetings of the Selection Committee.(7)The Chairperson and non-official members of the Selection Committee shall be paid such sitting fees and travel allowances as may be fixed by the State Government from time to time.(8)All communications relating to the working and discharge of the functions of the Selection Committee shall be addressed to the Office of the Member Secretary, who shall place the same before the Selection Committee.(9)All records relating to selection shall be placed on the website of the State Government Department concerned.
