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State of Bihar - Section

Section 58 in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

58. Advisory Boards.

(1)The Central Government and the State Government shall constitute Advisory Boards at various levels for a period of three years.
(2)The Central Advisory Board shall be constituted through the Ministry of Social Justice and Empowerment.
(3)The State Government shall constitute the State Advisory Board, District Advisory Board and the City Advisory Board.
(4)All the boards shall hold at least two meetings in a year.
(5)These advisory boards shall also inspect the various institutional or non-institutional services in their respective jurisdictions; and the recommendations made by them, shall be acted upon by the Central Government, the State Government and the Local Authorities.
(6)The Central Government through the Ministry of Social Justice and Empowerment shall set up the Central Advisory Board to be headed by the Minister concerned and shall consist of the Secretary of the Ministry aforesaid, representatives from State Governments, leading Non-Governmental organisations, children's institution and academic institutions as members.
(7)A designated official of the Ministry of Social Justice and Empowerment shall function as the Member-Secretary of the Central Advisory Board.
(8)The State Government, through the Selection Committee constituted under sub-rule (2) of Rule 24 of these rules, shall set up State, District and City level Advisory Boards, which shall consist of members of the Competent Authority, academic institutions, locally respectable and spirited citizens, representatives of Non-Governmental organizations and the representative of local authority, who shall act as its secretary.
(9)The inspection committee constituted under Section 35 of the Act shall function as district or city advisory board in terms of sub-section (3) of Section 62 of the Act.
(10)The termination, resignation, or other vacancy caused in an advisory board and appointment of new members therein shall be done in the same manner as is done in the case of the Committee.