Section 60 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
60. Advisory Board.
(1)The Government may constitute an Advisory Board to advise the Government on matters relating to the establishment and maintenance of the homes, mobilisation of resources, provision of facilities for education, training and rehabilitation of child in need of care and protection and juvenile in conflict with law and co-ordination among the various official and non-official agencies concerned.(2)The Advisory Board shall consist of such persons as the Government may think fit and shall include eminent social workers, representatives of voluntary organisations in the field of the child welfare, corporate sector, academicians, medical professionals and the representative of the Social Welfare Department of the Government.(3)The District Level Inspection Committee constituted under section 36 of the Act shall also function as the District Advisory Board.
