Section 88(2) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(2)The advisory Board may advise to the State Government on the following matters namely : -(a)development of Juvenile Justice Services through various official and Community based Welfare agencies.(b)the ways and means of mobilising human and material resources to ensure social justice to the juveniles of both categories.(c)the development of facilities for educational vocational training and rehabilitation for various categories of juveniles coming within the purview of the Juvenile Justice System.(d)the co-ordination between various sectors of child development in dealing with the problems of Juveniles processed through the law.
