Section 51(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)The State Government shall constitute a State Advisory Board. The term of the Board shall be for three years. The Inspection Committees are also the Advisory Boards at the District and City level under Section 62(3). These Boards shall hold at least two meetings in a year. These Boards shall also inspect the various Institutions or non-institutional services in their respective jurisdictions, obtain uninhibited feed back from the Children and make recommendation for the improvement of Institution/non-institutional services. The recommendations made shall be discussed by the Home Committees/concerned authorities and appropriate action taken thereon.
