Section 85 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
85. Special Juvenile Police Unit.
(1)The State Government shall constitute special Juvenile Police Unit at the district level to handle cases related to juvenile in conflict with law and the children in need of care and protection.(2)The Special Juvenile Police Unit shall also coordinate with all the police stations in the District, Special Juvenile Police Units established in other districts and the District Child Protection Unit.(3)The Special Juvenile Police Unit at the district level shall consist of Special Juvenile Police Officer (not below the rank of Deputy Superintendent of Police) along with two paid social worker (one woman) and all the Juvenile-cum-Child Welfare Officers of the district.(4)A police officer shall be designated as Child Welfare Officer in all the police stations of the district, who shall sensitively handle the cases of children and report the matter to Special Juvenile Police Unit in the District.(5)The Special Juvenile Police Unit may associate recognized voluntary organizations, Gram Sabha, Panchayat or Child Line to assist the Unit under the guidance of the Special Juvenile Police Officer in a manner which may help him/her in the care and protection of children, including social investigation, counselling, care, restoration and rehabilitation.(6)The District Child Protection Unit or State Child Protection Unit or any other designated training institute shall provide regular training and such orientation as may be necessary, to the Special Juvenile Police Officers and other persons associated with the handling of child related matters. It shall be mandatory for the Special Juvenile Police Officers and Child Welfare Officer to undertake the trainings.(7)In case there is any contradiction between the provisions of the juvenile Justice (Care and Protection of children) Act, 2000 (as amended in 2006) and the Rule framed there under on the one hand and other provisions of the Bihar Police Act, 2007 or any other Rules made there under or any Manual or Official Directions, it shall be decided in the best interest of the child.(8)The Special Juvenile Police Units shall particularly seek assistance from Gram Sabha, Panchayat, voluntary organizations recognised as protection agencies by the State Government for the purpose of assisting Special juvenile Police Units and local Police Stations at the time of apprehension, in preparation of necessary reports, for taking charge of juveniles until production and at the time of production before the Board as per rule 11(12) of these rules.(9)The Superintendent of Police in a district shall head the Special Juvenile Police Unit and oversee its functioning from time to time.(10)A Nodal Officer from Police not less than the rank of Inspector General of Police shall be designated in each State to coordinate and upgrade role of police on all issues pertaining to care and protection of children or juveniles under Act.(11)Any police officer found guilty, after due inquiry, of torturing a child, mentally or physically, shall be liable to be removed from service, besides being prosecuted for the offence.
