Section 91(3) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(3)The functions of the State Advisory Board shall be;(i)to advise the government on matters relating to the establishment and maintenance of the homes,(ii)to advise on creation and management of the Fund as prescribed under Section 61 of the Act,(iii)to inspect various provisions, facilities and services such as food, clothes, medicine, education, vocational training, economic and social rehabilitation for the children in institution and their rates.(iv)Any other matter considered necessary for policy, planning and implementation of any scheme for the benefit of the children(v)Inter-departmental coordination at the apex level.
