Section 92 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
92. Advisory Board.
(1)The Government shall constitute Advisory Board at State level for a period of three years.(2)The State Advisory Board shall be constituted through the Department of Social Welfare.(3)Advisory Board shall hold at least two meetings in a year.(4)Advisory Board shall inspect the various institutional or n n-institutional services and its recommendations, shall be acted upon by he Government.(5)The Government through the Department of Social Welfare shall set up the State Advisory Board to be headed by the Minister concerned and shall consist of the Secretary of the department aforesaid, representative members from the competent authority, leading non-governmental organisations, experts in child or juvenile care, children's institution and academic institutions as members.(6)A designated official of the Department of Social Welfare shall function as the Member-Secretary of the State Advisory Board.
