Section 35 in The Juvenile Justice (Care and Protection of Children) Act, 2000
35. Inspection
(1)The State Government may appoint inspection committees for the children's homes (hereinafter referred to as the inspection committees) for the State, a district and city, as the case may be, for such period and for such purposes as may be prescribed.(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.
