Section 83 in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
83. Setting up of Juvenile Justice Board.
- The State Government shall set up by notification in Official Gazette one or more Juvenile Justice Board in the NCT of Delhi, with requisite infrastructure, personnel, besides the Principal Magistrate and Members and Finances as listed below:(1)Infrastructure may consist of a Board Room, waiting room for children, a room for Principal Magistrate and Members, a record room, room for Probation Officers, waiting room for parents and visitors, safe drinking water facility and toilets.(2)The State Government shall provide necessary human resource support for every Board, including probation officer, steno-typist or computer operator, peon, safai karamchari.
