Section 93 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
93. Advisory Boards.
(1)The State Government shall constitute Advisory Board at State, District, City level for a period of three years.(2)All the Advisory Boards shall hold at least two meetings in a year.(3)These Advisory Boards shall inspect the various institutional or non-institutional services in their respective jurisdictions; and the recommendations made by them, shall be acted upon by the State Government.(4)The State Government, through the Selection Committee constituted under rule 91 of these rules, shall set up State, District, City level Advisory Boards, which shall consist of representatives of the State Government, members of the competent authority, academic institutions, locally respectable and spirited citizens, representatives of non-governmental organizations.(5)The District or City level Advisory Board constituted in terms of sub-section (3) of section 62 of the Act shall also function as the inspection committee under section 35 of the Act.(6)The termination, resignation, or other vacancy caused in an advisory board and appointment of new members therein shall be done in the same manner as is done in case of the competent authority.
