Section 58 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002
58. Advisory Boards.
(1)The State Government shall constitute advisory board at various levels for a period of three years.(2)The State Government shall constitute the State Advisory Board, district advisory board and the city advisory board.(3)All the boards shall hold at least two meetings in a year.(4)These advisory boards shall also inspect the various institutional or non-institutional service in their respective jurisdictions; and the recommendations made by them, shall be acted upon by the State Government and the local authorities.(5)The State Government, through the Selection Committee constituted under sub-rule (2) of Rule 24 of these rules, shall set-up State, district and city level advisory boards, which shall consist of members of the competent authority, academic institutions, locally respectable and spirited citizen, representatives of Non-Governmental organisations and the representative of local authority, who shall act as its secretary.(6)The inspection committee constituted under Section 35 of the Act shall function as district or city advisory board in terms of sub-Section (3) of Section 62 of the Act.(7)The termination, resignation, or other vacancy caused in a advisory board and appointment of new members therein shall be done in the same manner as is done in case of the Committee.
