Section 72(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(2)The functions are -(a)Planning directing, co-ordinating, controlling, supervising and guiding the activities in the field of juvenile justice;(b)Advising government on the formulation of progressive policies and implementation or juvenile justice services;(c)Implementing, government polities regarding juvenile justice development;(d)Preparing plan and non-plan schemes for the development of the juvenile justice programme;(e)Formulating annual budget and exercising financial control;(f)Releasing grant in aid for juvenile justice activities;(g)Inspection of juvenile justice programmes;(h)Departmental audit of juvenile justice institutions and activities;(i)Training of both governmental and voluntary functionaries engaged in juvenile justice activities;(j)Preparation of annual reports and compilation of statistics;(k)Research and evaluation.
