Section 88 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
88. Training of Personnel.
(1)The State Government with the help of the State Child Protection Unit, shall organize regular training and capacity building of personnel involved in the implementation of the Act and the rules made thereunder, in keeping with their statutory responsibilities and specific jobs requirements, either itself or in collaboration with training and research institutes.(2)The training programme shall include-(a)orientation and training or the newly-recruited officials, staff, care givers, officials, members, Police etc;(b)refresher training courses and skill enhancement programmes for all care givers once a year;(c)staff conferences, seminars, workshops.
