- (1.) Once again, the Ministry of Women and Child Development, Government of India has reacted in an extremely unsatisfactory manner. The Ministry needs to be far more sensitive, particularly towards children. In our order dated 20th February, 2015, we had required the Ministry to file an affidavit pursuant to our order dated 13th January, 2015.
(2.) The Ministry was required to inform Us about the Constitution of Advisory Boards under the Juvenile Justice (Care and Protection of Children) Act, 2000 (for short "the Act").
(3.) In the affidavit now filed by the Ministry, we have been informed that the States of Andhra Pradesh, Arunachal Pradesh, Gujarat, Jammu and Kashmir, Karnataka (the tenure of the Board has expired), Kerala, Punjab, Rajasthan, Tamil Nadu, Uttar Pradesh, Jharkhand, West Bengal have not yet constituted an Advisory Board despite the requirement of the law laid down by the Parliament. The Union Territories of Andaman and Nicobar Islands, Chandigarh, Dadra and Nagar Haveli, Daman and Diu and Lakshadweep have also not set up Advisory Boards.;