Section 93 in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
93. Advisory Boards.
(1)The Central Government and the State Government shall constitute Advisory Board at Central, State, District, City levels for a period of three years.(2)The Central Advisory Board shall be constituted through the Union Ministry of Women and Child Development.(3)The State Government shall constitute the State Advisory Board, District Advisory Board and the City Advisory Board.(4)All the Advisory Boards shall hold at least two meetings in a year.(5)These Advisory Boards shall inspect the various institutional or non-institu-tional services in their respective jurisdictions; and the recommendations made by them, shall be acted upon by the Central Government and the State Government.(6)The Central Government through the Central Ministry of Women and Child Development shall set up the Central Advisory Board to be headed by the Minister concerned and shall consist of the Secretary of the Ministry aforesaid, representatives from State Governments, representative members from the competent authority, lead-ing Non-Governmental Organisations, experts in child or juvenile care, children's insti-tution and academic institutions as Members.(7)A designated official of the Central Ministry of Women and Child Development shall function as the Member-Secretary of the Central Advisory Board.(8)The State Government, through the Selection Committee constituted under rule 91 of these rules, shall set up State, District and City level Advisory Boards, which shall consist of representatives of the State Government, members of the competent authority, academic institutions, locally respectable and spirited citizens, representatives of Non--Governmental Organisations.(9)The District or City level Advisory Board constituted in terms of sub-section (3) of section 62 of the Act shall also function as the Inspection Committee under section 35 of the Act.(10)The termination, resignation, or other vacancy caused in an Advisory Board and appointment of new members therein shall be done in the same manner as is done in case of the competent authority.
