Section 83(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)(a)For selecting members of the Board or Committee, the Selection Committee shall take into consideration the applications received in this regard in response to a public advertisement made to this effect by the District or State Child Protection Unit or the State Government. The Selection Committee shall also consider the persons for selection, nominated by the Deputy Commissioners concerned, if any, along with the applications received in response to the said advertisement; and(b)The Selection Committee shall select a panel of names and recommend it to the State Child Protection Unit or State Government, as the case may be, for appointment as members of the Board or Committee.
