Section 89(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)Objective. - The District Advisory Board shall review the activities relating to the Administration of Juvenile Justice in the District on the following lines :-(a)Review the administration and activities of institutions established under the provisions of the Act;(b)Inspect the institutions established under the provisions of the Act and report to the Director/Commissioner of Social Welfare Department;(c)Propose suitable programmes for the up-gradation and development of the homes;(d)Review the probation work in the district and propose suitable suggestions for effective implementation;(e)To give support to the programme for the rehabilitation of inmates in the society;(f)To generate financial support to the inmates for their entire development and rehabilitation;(g)To create linkages between various agencies working in the tiled of social welfare for coordination and cooperation. To bring the inmates in the main stream of the society;(h)To review the minimum standards ensured in the institutions set up under the Act;(i)To review the non-institutional services like Probation, Foster care, Adoption, Sponsorship Programmes etc.;(j)To review the inter coordination between the various departments, community based programmes etc. and suggest the suitable remedial measures for effective functioning;(k)To propose necessary suggestions to improve the quality of institutional and non-institutional services effectively.
