Section 49(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(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.
