Section 29(1) in The Juvenile Justice (Care and Protection of Children) Act, 2000
(1)The State Government may, [within a period of one year from the date of commencement of the Juvenile Justice (Care and Protection of Children) Amendment Act, 2006, by notification in the Official Gazette, constitute for every district] [Substituted by Act 33 of 2006, Section 16, for " by notification in Official Gazette, constitute for every district or group of districts, specified in the notification" (w.e.f. 22.8.2006).], one or more Child Welfare Committees for exercising the powers and discharge the duties conferred on such Committees in relation to child in need of care and protection under this Act.
