Section 62A in The Juvenile Justice (Care and Protection of Children) Act, 2000
62A. [ Constitution of Child Protection Unit responsible for implementation of the Act [Inserted by Act 33 of 2006, Section 24 (w.e.f. 22.8.2006).]
.Every State Government shall constitute a Child Protection Units for the State and, such Units for every District, consisting of such officers and other employees as may be appointed by that Government, to take up matters relating to children in need of care and protection and juveniles in conflict with law with a view to ensure the implementation of this Act including the establishment and maintenance of homes, notification of competent authorities in relation to these children and their rehabilitation and co-ordination with various official and non-official agencies concerned.]
