Section 51 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
51. Responsibilities of the local authorities.
- The Government may authorise Collector and District Magistrate of the district concerned 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, Chairman and members of the Child Welfare Committee, District and City Advisory Boards under rule 24.(b)Shall designate its responsibilities for the Inspection Committee under sub-section (2) of Section 35 of the Act.(c)Shall visit the institution and make suggestions for the improvement and development of institutions under sub-section (2) of Section 35 of this Act.(d)Shall give order for inter-State transfer of juvenile/child with prior intimation to Board/Committee under Section 57 of the Act.(e)Raise funds for the maintenance, education, training and rehabilitation of juvenile/child under Sub-sections (1) and (3) of Section 62 of the Act.
