Section 48(2) in The Juvenile Justice (Punjab) Rules, 1987
(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.
