Section 49 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
49. Selection Committee.
(1)The Chairperson and members of the Child Welfare Committee, the Social Worker Members of the Juvenile Justice Board and Members of the Inspection Committees shall be selected by a Selection Committee set up by the State Government, for the purpose. The Selection Committee shall consist of the following seven members:(a)A retired Judge of the High Court or a retired Secretary to the State Government having experience in Social Welfare shall be the Chairperson of the Selection Committee:(b)Two representatives of reputed Non-Governmental Organisations working in the area of Child Welfare:(c)A representative from an Academic Body/University preferably from the faculty of Social Sciences/ Psychology and(d)Three representatives from the State Government, one each from the Department of Juvenile Welfare, Department of Women Development and Child Welfare and the Education Department.(2)The Selection Committee shall take into consideration the panel of names recommended by the concerned Local Authority and District Collector for selection of members of the Child Welfare Committee, the Social Worker Members of the Juvenile Justice Board and Members of the Inspection Committees, hereinafter referred to as the Members, unless the context otherwise requires. The Selection Committee shall also prepare a list of persons selected to fill in vacancies, which may arise during the tenure of the Members.
