Section 62 in The Juvenile Justice (Care and Protection of Children) Act, 2000
62. Central, State, district and city advisory boards.
(1)The Central Government or a State Government may constitute a Central or a State advisory board, as the case may be, to advise that Government on matter relating to the establishment and maintenance of the homes, mobilisation of resources, provision of facilities for education, training and rehabilitation of child in need of care and protection and juvenile in conflict with law and co-ordination among the various official and non-official agencies concerned.(2)The Central or State advisory board shall consist of such persons as the Central Government or the State Government, as the case may be, may think fit and shall include eminent social workers, representatives of voluntary organisation in the field of child welfare corporate sector, academicians, medical professional and the concerned Department of the State Government.(3)The district or city level inspection committee constituted under section 35 of this Act shall also functions as the district or city advisory boards.
