Section 57 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
57. Advisory Boards.
(1)The Government shall constitute Advisory Board at various levels for a period of 3 years. The Government shall constitute State Advisory Board, District Advisory Board and the City Advisory Board. All the Boards shall hold at least two meetings in a year. These Advisory Boards shall also inspect the various institutional or non-institutional services in their respective jurisdictions and the recommendations made shall be acted upon by the Government and Local Authorities.(2)The Government shall set up State Level Advisory Board consisting of members of the competent authority, academic institutions, locally respectable and spirited citizens, representatives of Non-Government Organisations and representative of Social Welfare Department.(3)Termination, resignation or vacancy caused and appointment of new member therein shall be done in the manner as the Government thinks fit.
