Section 30 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
30. Social Auditing.
- The Central or the State Government shall monitor and evaluate the functioning of the homes annually with the help of leading organizations working with the children, besides Autonomous bodies like National Institute of Public Co-operation and Child Development, Indian Council for Child Welfare, Indian Council for Social Welfare, Indian Social Institute, Childline India Foundation, National Institute of Social Defence, Central and State level Social Welfare Boards, School of Social Work etc.
