Section 70(3) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(3)The Superintendent also have the other duties like:-(i)to ensure the Rights of child in all possible manner within the frame of these rules and regulations;(ii)he shall exercise control over the staff and shall issue instructions for the smooth and effective functioning of the institutions;(iii)the Superintendent shall ensure that all the staff are discharging their duties in accordance with the rules and regulations and the children are provided with quality and quantity of food, educational and vocational training in accordance with the aptitude and need base of the children, control over budget and accounts, financial management of the institution, propose plan and non-plan schemes for the further development of the institution;(iv)the Superintendent of the institution shall be the custodian of important confidential documents, deeds, agreements, personal files of staff, valuable articles of children etc;(v)the Superintendent shall be responsible for safe drinking water, proper sanitary and hygienic conditions in the institution, proper health care of children/juveniles etc;(vi)the Superintendent shall pay surprise visits at least once in fortnight during night and ensure that the institutional management is in control and vigil during night;(vii)the Superintendent shall nurture a congenial relationship among inmates and convene the meetings of various committees and conduct the proceedings and supervise that the decisions of the Committees are implemented effectively;he(viii)shall be responsible for evolving a rehabilitation plan for every child.
