Section 56(6) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
(6)The local voluntary organisation or child participation expert shall support the Children's Committees in the following:-(i)selecting their leaders;(ii)conducting the monthly meetings;(iii)developing rules for the functioning of Children's Committees and following it;(iv)maintaining records and Children's Suggestion Book and other relevant documents;(v)any other innovative activity.
