Section 68(1) in The Juvenile Justice (Care and Protection of Children) Act, 2000
(1)The State Government may, 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 may make rules under this section, and where any such model rules have been framed in respect of any such matter, they shall apply to the State until the rules in respect of that matter is made by the State Government and while making any such rules, so far as is practicable, they conform to such model rules.] [Inserted by Act 33 of 2006, Section 26 (w.e.f. 22.8.2006).]
