Section 13 in Bihar Commission for Protection of Child Right Rules, 2010
13. Functions of the Commission.
- The Commission shall perform all or any of the functions assigned to it under clauses from (a) to (k) of sub-section (1) of Section 13, Sections 14 & 15 of the Act namely-(1)Analyze existing law, policy and practice to assess compliance with Convention or Rights of the child.(2)Undertake inquiries and produce reports on any aspects of policy or practice affecting children and comment on proposed new legislation from a child rights perspective.(3)Present to the State Government annually and at such other intervals as the Commission may deem fit, reports upon the working of safeguards related to protection of the rights of children.(4)Co-ordinate and develop interface with the National Commission for the Protection of Child Rights.(5)The Commission shall not undertake or inquire into an issue which is already under consideration of the National Commission for the Protection of Child Rights or any other Commission duly constituted under any law for the time being in force.(6)Undertake formal investigations where concern has been expressed either by children themselves or by concerned person on their behalf.(7)The Commission while inquiring into the complaints of violations of child rights may call for information or report from the state government or any other authority or organization subordinate thereto within such time as any be specified by it:(a)If the information or report is not received within the time stipulated by the commission, it may proceed to inquire into the complaint in its own;(b)If, on receipt of information or report, the Commission is satisfied either that taken by the concerned government or authority, it may not proceed with the complaint and inform the complainant accordingly.(8)Ensure that the work of the commission is directly informed by the views of children in order to reflect their priorities and perspectives. Suggestion boxes or such other methods may be functional to collect the views of the children.(9)Promote, respect and give serious consideration of the views of children in its work and in that of all government departments and organizations dealing with child(10)Compile and analyze data on children.The commission may undertake special data collection and compilation programs by associating experts and research institutions, if the Commission feel that enough data is not available on any particular subject.(11)Produce and disseminate information about child rights, including a website of its own.(12)Promote the incorporation of child rights into the school curriculum, teacher's training, Police and government officials and training of other personnel dealing with children.
