Section 11 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
11. Advisory Boards.
(1)The State Government may constitute an Advisory Board at various levels for a period of three years.(2)The State Government shall continue the State Advisory Board, District Advisory Board and the City Advisory Board till the Boards are reconstituted under these rules.(3)All the Boards shall hold at least two meetings in a year.(4)These Advisory Boards shall also inspect the various institutional or non-institutional services in their respective jurisdictions; and the State Government shall act upon the recommendations made by the them if found appropriate.
