Section 15 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
15. Legal Aid.
(1)The proceedings before the Board shall be conducted in non-adversarial environment, but with due regard to all the due process guarantees such as right to counsel and free legal aid.(2)Bihar State Legal Services Authority shall nominate panel of lawyers as per the directions of National Legal Services Authority (NALSA) to facilitate the legal services to juvenile in conflict with law. Their services may also include to obtain relief in cases of abuse or exploitation of the child.(3)The Board shall ensure that the Legal Officer in the District Child Protection Unit and the State Legal Aid Services Authority shall extend free legal services to all juvenile in conflict with law.(4)The Legal Officer in the District Child Protection Unit and the State Legal Aid Services Authority shall be under an obligation to provide legal services sought by the Board.(5)The Board may also deploy the services of the student, legal services volunteers and nongovernmental organization volunteers in Para-legal tasks such as contacting the parents of juveniles in conflict with law and gathering relevant social and rehabilitative information about the juveniles.
