Section 19 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
19. Termination of a Chairperson or member.
- The Chairperson or member of the Child Welfare Committee appointed by Government may be terminated if he fails to discharge the duties and responsibilities attached to the position or misconduct by adhering the following procedures:-(i)The District Magistrate shall suo moto or on receipt of any complaint against the Chairperson or member conduct preliminary inquiry and if evidence either oral or documentary is forthcoming shall forward the complaint to the Government along with his recommendations;(ii)On receipt of the Complaint along with the recommendation of the District Magistrate, the Government shall nominate an officer not below the rank of Joint Secretary to Government to conduct an inquiry and submit the report within the period of thirty days;(iii)On consideration of the report and the relevant materials the Government may pass an order as it deem think fit.
