Section 110(1) in The Juvenile Justice (Care and Protection of Children) Act, 2015
(1)The State Government shall, by notification in the Official Gazette, make rules to carry out the purposes of this Act:Provided that the Central Government may, frame model rules in respect of all or any of the matters with respect to which the State Government is required to make rules and where any such model rules have been framed in respect of any such matter, they shall apply to the State mutatis mutandis until the rules in respect of that matter are made by the State Government and while making any such rules, they conform to such model rules.
