Section 82 in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
82. Setting of the Child Welfare Committee.
(1)The State Government shall set up by notification in Official Gazette Child Welfare Committees under section 29 of the Act in every district with requisite infra-structure, personnel, and finances for smooth running, as listed below:-(a)The infrastructure shall consist of a sitting hall, a separate room for the Committee, room for office staff, waiting room for children, waiting room for parents or guardian, room for personal interaction between the child or parents and the Committee, a record room, safe drinking water facility and toilets.(b)The State Government shall provide necessary human resource support for every Committee, including Welfare Officer, steno-typist or computer operator, peon, safai karamchari.(2)The allowances of the Chairperson and Members shall be disbursed by the District Child Protection Unit or State Government as per rule 23 of these rules.
