Section 41 in Jammu and Kashmir Juvenile Justice Rules, 2007
41. Delegation of powers.
- The Government may delegate powers to local authority under section 60 of the Act, to carry out the following responsibilities, namely:(a)Recommending the panel of names to the Selection Committee for appointment of Social Workers for the Board, Chairperson and members of the Committee, District Advisory Boards under rules;(b)To designate its responsibilities for the inspection committee under sub-section (2) of section 54 of the Act;(c)To visit the institution and make suggestions for the improvement and development of institution under sub-section 2 of section 54 of this Act;(d)To give order for inter-state transfer of juvenile or child with prior intimation to the B6arcrind the Committee under section 47 of the Act; and(e)Create a fund for the welfare and rehabilitation of the juvenile or the child dealt with under the Act.
