Section 30 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
30. Children's Home.
(1)The State Government itself or in association with voluntary organizations, shall set up separate homes for children in need of care and protection, in the manner specified below:(a)All children's homes shall be registered as child care institutions under sub Section (3) of Section 34 of the Act and rule 74 of these rules;(b)All Children's home shall be certified as per the procedure laid down in Rule 73;(c)All children's homes shall report to the concerned Committee about every child in need of care and protection received by them;(d)Separate children's homes shall be set up for boys and girls in the age group 06 to 18 years;(e)Every children's home shall include separate facilities for children in the age group of 0-5 years with appropriate facilities for the infants;(f)Children in the age group of 6 to 18 years shall be further segregated into three groups of 6 to 10 years, 11 to 15 years and 16 to 18 years.(2)Each children's home shall be a comprehensive child care centre with the primary objective to promote an integrated approach to child care by involving the community and local Non-Governmental Organizations through the Management Committee set up under Rule 56 of these rules and the District Child Protection Unit or State Child Protection Society/Unit or the State Government shall make an annual performance review of functioning of the children's homes run by the state government or by any recognized voluntary organization, besides the regular reviews.(3)The activities of such centre shall focus on:(a)preparing and following individual care plans for every child, with rights based approach, specifically addressing the child's physical and mental health, emotional needs, education, skill development, protection and special needs if any;(b)family based non-institutional services, such as, foster family care, adoption and sponsorship;(c)specialized services in situations of conflict or disaster and for juvenile or children affected by terminal or incurable disease to prevent neglect by providing family counselling, nutrition, health interventions, psycho-social interventions and sponsorship;(d)emergency outreach service through child line (toll free Help Line no. 1098);(e)linkages with Integrated Child Development Services to cater to the needs of children below six years;(f)linkages with organizations and individuals who can provide support services to children;(g)opportunities to volunteers willing to provide various services for children;(h)ensure that the child develop positive attitudes towards the family and creates a linkage with family; and arrange group counselling
