Section 3 in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
3. Juvenile Justice Board.
(1)The Board shall consist of a Metropolitan Magistrate or a Judicial Magistrate of the first class, as the case may be, and two social workers of whom at least one shall be a woman, forming a Bench.(2)Every such Bench shall have the powers conferred by the Code of Criminal Procedure, 1973 (2 of 1974).(3)(a)A Magistrate with special knowledge or training in child psychology or child welfare shall be designated as the Principal Magistrate of the Board.(b)In case the Principal Magistrate with such special knowledge or training is not available, then the State Government shall provide for such short term training in child psychology or child welfare as it considers necessary.(4)The two social workers, of whom at least one shall be a woman, shall be appointed by the State Government on the recommendation of the Selection Committee set up under sub-rule (2) of Rule 24 of these Rules.(5)The Selection Committee shall take into consideration the panels of names recommended by the local authority while considering the selection of social workers for the Board and shall prepare a panel of names for each Board including a panel of names to fill in vacancies, which may arise during the tenure of the Board.(6)The social worker to be appointed as a member of the Board shall be a person who has been actively involved and engaged in planning, implementing and administering measures relating to health, education or other welfare activities pertaining to children for at least seven years.(7)The Board shall have a tenure of three years and the appointment of members shall be co-terminus with the tenure of the Board.(8)A social worker being a member of the Board shall be eligible for appointment for a maximum of two terms.(9)The Board shall hold its sittings in the premises of an Observation Home and shall meet on all the working days of a week.(10)A member may resign anytime, by giving one month's advance notice in writing or may be removed from his office as provided in subsection (5) of Section 4 of the Act.(11)The social worker members of the Board shall be paid such travelling or meeting allowance or honorarium, as the State Government may decide from time to time.
