Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 88 in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

88. State Advisory Board.

(1)The State Government shall constitute an Advisory Board as required under Section 62 of the Act, consisting of the following :
Minister Social Welfare Chairman
Secretary Social Welfare Member
Secretary Education Member
Secretary Health Member
Secretary Home Member
Secretary Law/Judicial Member
Secretary Labour & Employment Member
Secretary Cottage & Small Scale Industries Member
Secretary Technical Education Member
Secretary Industries Member
Secretary Finance Member
Director General of Police Member
A representative of UNICEF Member
An Industrialist Member
A Journalist Member
A representative of Press Council Member
TwoSocial Workers/representatives of Voluntary OrganisationsCommissioner/Director Social Welfare Member Member, Secretary
(2)The advisory Board may advise to the State Government on the following matters namely : -
(a)development of Juvenile Justice Services through various official and Community based Welfare agencies.
(b)the ways and means of mobilising human and material resources to ensure social justice to the juveniles of both categories.
(c)the development of facilities for educational vocational training and rehabilitation for various categories of juveniles coming within the purview of the Juvenile Justice System.
(d)the co-ordination between various sectors of child development in dealing with the problems of Juveniles processed through the law.
(3)The non official members of the Advisory Board shall be nominated by the State Government on the recommendation of the Director/Commissioner Social Welfare Department. The non official members shall hold office for a term of 3 years from the date of nomination and shall be eligible for re-nomination. The non official member may be terminated by the State Government after giving reasonable opportunity. Any casual vacancy among non official members shall be filled by the appointment of another non official who shall hold office so long as the person in whose place is appointed would have held it if the vacancy had not occurred. The procedure for the meetings of the Advisory Board shall be laid down by the State Government.