Section 6 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
6. Conditions for selection as a social worker member of the Board.
- A social worker shall not be appointed as member of the Board if he/she-(a)has been convicted under any law;(b)has indulged in child abuse or employment of child labour or any other human rights violations;(c)is holding such full time occupation that may not allow him or her to give necessary time and attention to the work of the Board as per the Act and these rules.
