Section 17 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
17. Institutions for juveniles in conflict with law.
(1)The State Government, either by itself or under an agreement with the recognized voluntary organization, shall set up separate observation homes or place of safety and special homes for boys and girls in every district or in group of districts as per requirement.(2)The observation homes and special homes shall set up separate residential facilities for boys and girls with a classification and segregation up to the age of 11 years, 12-15 years and 16 years and above.(3)Every institution shall keep a copy of the Act, the rules made by the State, for use of staff, juveniles and children residing therein.(4)The State Government shall develop an Operational Manual.(5)All facilities and services for juveniles in conflict with law shall be made available and maintained as per the provisions of the Act and the State Rules.
