Section 40(6) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(6)The local voluntary organization or child participation expert shall support the children's committees in the following:(i)electing their leaders and in devising the procedure to be followed for conducting the elections;(ii)conducting the elections and monthly meetings;(iii)framing rules for the functioning of children's committees and following it;(iv)maintaining records and Children's Suggestion Book and other relevant documents; and(v)any other innovative activity.
