Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 48 in The Juvenile Justice (Punjab) Rules, 1987

48. Advisory Board.

(1)The State Government/Administrator shall set up an Advisory Board as required under Section 53 of the Act, consisting of the following:-
Minister in charge of Juvenile Justice Services Chairman
Secretary in charge of Juvenile Justice Services Member
Secretary, Education Member
Secretary, Health Member
Secretary, Home Member
Secretary, Law/Judicial Department Member
Secretary, Labour and Employment Member
Secretary, Cottage and Small Scale Industries Member
Secretary, Technical Education Member
Secretary, Industries Member
Secretary, Finance Member
An Industrialist Member
A Journalist Member
A representative of the Bar Member
Two Social Workers/representatives of voluntary organisations Member
Director, incharge of Juvenile Justice Services Member-Secretary
(2)The Advisory Board may advise the State Government/Administrator on the following matters, namely :-
(a)development of juvenile justice services through various official and community based welfare agencies;
(b)the ways and means of mobilising human and material resources to ensure social justice to neglected or delinquent juveniles;
(c)the development of facilities for educational, vocational training and rehabilitation of various categories of juveniles coming within the purview of the juvenile justice system;
(d)the coordination between various sectors of child development in dealing with the problem of juveniles processed through the law.
(3)The non-official members of the Advisory Board shall be appointed by the State Government/Administrator on the recommendation of the Director in charge of Juvenile justice services. The non-official members shall hold office for a term of 3 years from the date of appointment and shall be eligible for reappointment. The tenure of the non-official member may, without assigning any reason, be terminated by the State Government/Administrator. Any casual vacancy among non-official members shall be filled by the appointment of another non-official who shall hold office so long as the person in whose place he is appointed would have held it if the vacancy had not occurred. The procedure for the meetings of the Advisory Board shall be laid down by the State Government/Administration.