Section 91 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
91. Advisory Boards.
(1)The State Government shall constitute Advisory Board at State, District and City levels for a period of 3 years.(2)The State Government shall constitute the State Advisory Board consisting of:-(a)The Chief Secretary-Chairperson;(b)Principal Secretary, Department of Social Welfare-Convenor(c)Secretary or its representative from the departments of Health, Education, Police, Law, Labour, and Building Construction Department;(d)Chairperson of the Selection Committee(e)Two representatives from NGOs working in the field of child welfare;(f)Representatives from Legal Services Authority.(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.(4)The State Government shall constitute District Advisory Board consisting of;(a)The District Magistrate-Chairperson,(b)Civil Surgeon- Member,(c)District Superintendent of Education- Member,(d)Head of the District Child Protection Unit-Convener(e)Two representatives from NGOs.(5)All the Advisory Boards shall hold at least two meetings in a year.(6)The District or City level Advisory Board constituted in terms of sub-Section (3) of Section 62 of the Act shall also function as the inspection committee under Section 35 of the Act.(7)The Advisory Boards shall inspect the various institutional or non-institutional services in their respective jurisdictions; and the recommendations made by them, shall be considered by the State Government.(8)The State Government, through the Selection Committee constituted under Rule 99 of these rules, shall recommend a panel of names for the non-official members of the State, District and City level Advisory Boards.(9)The termination, resignation, or other vacancy with regard to the non-official members, caused in an advisory board and appointment of new members therein shall be done in the same manner as is done in case of the competent authority.
