Section 88(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)The Advisory Board may advise to the State Government on the following matters, namely :-(a)development of Juvenile Justice Secretary through various official and community based Welfare agencies;(b)the ways and means of mobilising human and material resources to ensure social justice to the juveniles of both categories;(c)the development of facilities for educational vocational training and rehabilitation for various categories of juveniles coming within the purview of the Juvenile Justice System;(d)the co-ordination between various sectors of child development in dealing with the problems of Juveniles processed through the law.
