Section 57(5) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(5)The local voluntary organization or counsellor may support the Children's Committees in the following:-(a)selecting their leaders;(b)conducting the monthly meetings;(c)developing rules for the functioning of Children's Committees and following it;(d)maintaining records and Children's Suggestion Book and other relevant documents;(e)any other innovative activity.
