Section 69(3) in The Juvenile Justice (Care and Protection of Children) Act, 2015
(3)The Steering Committee shall have the following functions, namely:-(a)to oversee the functioning of Authority and review its working from time to time so that it operates in most effective manner;(b)to approve the annual budget, annual accounts and audit reports as well as the action plan and annual report of Authority;(c)to adopt the recruitment rules, service rules, financial rules of Authority as well as the other regulations for the exercise of the administrative and programmatic powers within the organisation, with the prior approval of the Central Government;(d)any other function that may be vested with it by the Central Government from time to time.
