Section 51(4) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(4)The functions of the Advisory Board shall be as follows:(a)To advise State Government on matters relating to the development of Juvenile Justice Services through various official and community based welfare agencies.(b)To consider ways and means of mobilising human and material resources to ensure social justice to children coming in conflict with law and in need of care and protection.(c)To issue guidelines for the development of facilities for education, vocational training and rehabilitation of various categories of children coming with the purview of the Juvenile Justice System.(d)To serve as a forum for an effective co-ordination between various sectors of Child Development in dealing with the problems of children under the Act.
