Section 58(8) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
(8)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 citizens, representatives of Non-Governmental organizations and the representative of local authority, who shall act as its secretary.
