Section 30(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
(1)The Government may, within a period of one year from the date of commencement of the Act, by notification in the Government Gazette, constitute for every district or a group of districts or each division of the State, 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 the Act.
