Section 60(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
(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.
