Section 26 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
26. Conditions for selection as a Chairperson or Member of the Committee.
- A person shall not be appointed as Chairperson or Member of the Committee, if he/she-(a)has a previous conviction record ;(b)has been involved in any immoral act or in an act of child abuse or employment of child labour; and(c)is holding such full time occupation that may not allow him/her to give necessary time and attention to the work of the committee as per the Act and its rules.
