Section 89(2) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(2)Objective. - The District Advisory Board shall review the activities relating to the Administration of Juvenile Justice in the District on the following lines :(a)Review the administration and activities of institutions established under the provisions of the Act.(b)Inspect the institutions established under the provisions of the Act and report to the Director/Commissioner of Social Welfare Department.(c)Propose suitable programmes for the up-gradation & development of the homes.(d)Review the probation work in the district & propose suitable suggestions for effective implementation.(e)To give support to the programme for the rehabilitation of inmates in the society.(f)To generate financial support to the inmates for their entire development and rehabilitation.(g)To create linkages between various agencies working in the field of social welfare for coordination and cooperation. To bring the inmates in the main stream of the society. ,(h)To review the minimum standards ensured in the institutions set up under the Act.(i)To review the non institutional services like Probation, Foster care, Adoption, Sponsorship Programmes etc.(j)To review the inter coordination between the various departments, community based programmes etc. and suggest the suitable remedial measures for effective functioning.(k)To propose necessary suggestions to improve the quality of institutional and non institutional services effectively.
