Section 61 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
61. Social Audit.
(1)Government shall constitute a Social Audit Authority to carry out social audit under section 37 of this Act and issue a notification for laying down schedule for the entire process throughout the year.(2)Social Audit Authority shall include members from Non-Governmental Organizations working with children, Childline India Foundation, State Social Welfare Board, Academic institution of higher learning, or any other body as designated by the Government, etc.(3)Chairperson of the State Commission for the Protection of the Child Rights (SCPCR) shall head the Social Audit Authority and shall be responsible for executing the process of Social Audit as per the schedule notified by the Government and shall submit its report at the end of the year to the Secretary to Government, Social Welfare Department.(4)On receipt of report under sub-rule (3), Government shall take steps to implement the recommendations as made in the said report.(5)Government may issue necessary orders for inclusion or removal of any member of the Social Audit Authority.(6)Government may issue order from time to time to the Social Audit Authority to undertake social audit of any other services under this Act and rules like functioning of observation homes, childline services, probation services, non-institutional child care schemes, functioning of Special Juvenile Police Units.
