- (1.) Ms. Dheera Khandelwal, Additional Chief Secretary, Women and Child Development Department, Government of Haryana is present in Court.
(2.) Ms. Khandelwal says that the vacancies in the Child Welfare Committee in Gurgaon could not be filled up as there are no Rules under the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short 'the Act'). In the absence of any Rules having been framed, it is not possible to fill up the vacancies.
(3.) Learned Additional Solicitor General disputes this and refers to Section 110 of the Act. He submits that the primary responsibility for framing Rules under the Act is with the State Government and not the Central Government.;