Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 89 in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

89. District Advisory Board.

(1)The State Government shall constitute a District Advisory Board which shall also perform the role of inspecting the programme and activities for the effective implementation of the Act.The District Advisory Board shall consist of the following :
1. Collector Chairperson
2. Superintendent of Police Member
3. Representative of Zila Panchayat Member
4. Chief Medical Officer Member
5. Deputy Director Education Member
6. Secretary Red Cross Member
7. Chairperson Rotary/Lions club Member
8. Two Social Workers Member
9. Two members of Neighbourhood Committee Member
10. Businessman Member
11. Two Donor Member
12. Deputy Director Panchayat & Social Welfare Member, Secretary
13. Superintendent of concerning Home Member
(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.
(3)Nomination of non official members :
(a)Nomination of the non official members of District Advisory Board shall be made by the concerning Collector of the district.
(b)The tenure of the Non Official members shall be for a period of 3 years. The non official member may be terminated by the Collector after giving reasonable opportunity.
(4)Meetings. - The District Advisory Board shall meet once in 3 months.