Section 57(1) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(1)The Government shall constitute Advisory Board at various levels for a period of 3 years. The Government shall constitute State Advisory Board, District Advisory Board and the City Advisory Board. All the Boards shall hold at least two meetings in a year. These Advisory Boards shall also inspect the various institutional or non-institutional services in their respective jurisdictions and the recommendations made shall be acted upon by the Government and Local Authorities.
