Section 72 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
72. Functions of the Commissioner.
(1)The State Government shall provide for the appointment of staff for the supervision, control and development of services under the Act including Commissioner, Deputy Commissioner, Accounts officers, Audit officers and ministerial staff as per requirement.(2)The functions are -(a)Planning directing, co-ordinating, controlling, supervising and guiding the activities in the field of juvenile justice;(b)Advising government on the formulation of progressive policies and implementation or juvenile justice services;(c)Implementing, government polities regarding juvenile justice development;(d)Preparing plan and non-plan schemes for the development of the juvenile justice programme;(e)Formulating annual budget and exercising financial control;(f)Releasing grant in aid for juvenile justice activities;(g)Inspection of juvenile justice programmes;(h)Departmental audit of juvenile justice institutions and activities;(i)Training of both governmental and voluntary functionaries engaged in juvenile justice activities;(j)Preparation of annual reports and compilation of statistics;(k)Research and evaluation.
