Section 40 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
40. Linkages and co-ordination.
(1)The State government shall establish effective linkages between various government, non government, corporate and other community agencies for facilitating the rehabilitation and social reintegration of juvenile or children through the Board or the Committee as the case may be.(2)The Government shall identify the roles and responsibilities of each department at State or district levels for effective implementation of the Act and the rules and inform them through a notification.(3)The State Government shall arrange for appropriate training and sensitization of functionaries of these departments from time to time in coordination with any appropriate agency.(4)The State Government through State or District Child Protection Unit shall develop effective networking and linkages with local non-governmental organizations for specialized services and technical assistance like vocational training, education, health care, nutrition, mental health intervention, drug de-addiction, legal aid services etc.(5)Voluntary participation of organization of retired persons, social workers, health, personnel shall be encouraged, to organize workshops, cultural programme, sports, camps counselling and recreational services.Chapter VI Standards Of Care And Institutions
