Section 35(2) in The Juvenile Justice (Care and Protection of Children) Act, 2000
(2)The inspection committee of a State, district or of a city shall consist of such number of representatives from the State Government, [* * *] [The words " local authority" omitted by Act 33 of 2006, Section 5 (w.e.f. 22.8.2006).], Committee, voluntary organisations and such other medical experts and social workers as may be prescribed.
