Section 57(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(1)Superintendent of every institution for juveniles or children shall facilitate the setting up of Children's Committee for three different age group of children, viz., 6-10 years, 11-15 years and 16-18 years and these Children's Committee shall be constituted solely by children. There may be cleaning and hygiene committee, education and vocational training committee, sports and cultural committee, recreational committee etc.
