Section 58(5) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002
(5)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 citizen, representatives of Non-Governmental organisations and the representative of local authority, who shall act as its secretary.
