Section 4 in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
4. Institutional Management for juveniles in conflict with law.
(1)The State Government or the voluntary organisation certified by that State Government shall set up separate observation homes for boys and girls.(2)The State Government or the voluntary organisation certified by that Government shall set up separate special homes for girls above the age of 10 years and boys in the age groups of 11 to 15 and 16 to 18 years as and when required.(3)The following procedure shall be followed in respect of the newly admitted juveniles, namely -(a)Receiving and search;(b)hair-cut (unless prohibited by religion), issue of toiletry items;(c)disinfection and storage of juvenile's personal belongings and other valuables;(d)bath;(e)Issue of new set of clothes, bedding and other outfit and equipment (as per scales);(f)medical examination and treatment, where necessary and in case of any juvenile suspected to be suffering from contagious or infectious diseases, mental ailments, addiction, etc., he shall be immediately segregated in specially earmarked dormitories or wards or hospitals;(g)attending to immediate and urgent needs of the juvenile like appearing in examinations, interview letter to parent(s), personal problems etc., and(h)verification by the Officer-in-Charge of the order of the Board, identification marks, register entries, cash, other valuables, etc.(4)Every institution shall follow a schedule of orientation for the newly admitted juvenile covering the following aspects, namely -(a)health, sanitation, hygiene;(b)institutional discipline and standards of behaviour, respect for elders, teachers etc.;(c)self-improvement opportunities; and(d)responsibilities and obligations.(5)A case history of the juvenile or the child admitted to an institution shall be maintained which may contain information regarding his socio-cultural and economic background and these information may invariably be collected through all possible and available sources, including home, parents or guardians, employer, school, friends and community.(6)The educational level and vocational aptitude of the juvenile admitted, may be assessed on the basis of test and interview conducted by the teacher, the workshop supervisor and other technical staff and necessary linkages may also be established with outside specialists and community-based welfare agencies, psychologist, psychiatrist, child guidance clinic, hospital and local doctors, open school, Jan Sikshan Sansthan etc.(7)All residents in the institution shall be given work like -(a)self-help in maintaining their own establishment;(b)cleaning of open spaces, gardening, etc.;(c)preliminary operations for crafts.(8)A well-conceived programme of pre-release planning and follow-up of cases discharged from special homes shall be organized in all institutions in close collaboration with existing governmental and voluntary welfare organizations.
