(1)The State Government may constitute an Advisory Board to advice it on matters relating to the establishment and maintenance of homes, mobilisation or resources, provision of facilities for education training and rehabilitation of neglected and delinquent juveniles and coordination among the various official and non official agencies concerned.(2)The Advisory Board shall consist of such number of officers and other persons as the State Government thinks fit and may also include experts and the representatives of voluntary organisations engaged in the relevant areas.
