Section 24 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002
24. Child Welfare Committee.
(1)The Committee shall consist of a Chairperson and four other members as the State Government may think fit to appoint of whom at least one shall be a woman and another, an expert on matters concerning children.(2)The Chairperson and members of the Committee shall be appointed on the recommendation of a Selection Committee set-up by the State Government for the purpose.(3)The Selection Committee shall consist of following seven members, namely:-(i)a retired Judge of the High Court or retired Secretary to the State Government having experience in social welfare shall be the Chairperson of the Selection Committee;(ii)two representatives of reputed non-governmental organisation working in the area of child welfare;(iii)a representative from an academic body;(iv)two representatives of the concerned department of the State Government; and(v)a representative of the State Human Rights Commission or such recognised agency or cell or a retired Judicial Magistrate.(4)The Selection Committee shall take into consideration the panel of names recommended by the concerned local authority, who could be considered for selection of members of the Committee.(5)The Selection Committee shall also prepare a list of names for each committee to fill in vacancies, which may arise during the tenure of the Committee.(6)A person to be selected as member of the Committee shall have either of the following qualifications, in addition to five years experience in their respective field, namely:-(a)a respectable well educated citizen with the background of special knowledge of social work, child psychology, education, sociology or home science; or(b)a teacher or a doctor or a senior retired public servant who has been involved in work concerning child welfare; or(c)a social worker of reputed, who has been directly engaged in child welfare.(7)The Chairperson of the Committee shall be at least a graduate with either of the qualifications given in sub-rule (6).(8)The Committee shall have a tenure of three years and the appointment of members shall be co-terminus with the tenure of the committee.(9)A member of the Committee shall be eligible for appointment for a maximum of two terms.(10)A member may resign at any time by giving one month's notice in writing.(11)Any casual vacancy in the committee may be filled by appointment of another person from the list or panel prepared by the Selection Committee, and shall hold office for the remaining term of the committee.(12)The members of the Committee shall be paid such travelling or meeting allowance or honorarium as the State Government may decide from time to time.
