Section 19(9) in Bihar Commission for Protection of Child Right Rules, 2010
(9)Prepare the minutes of the meetings of the Commission and shall execute the decisions of the Commission taken in the meetings and shall also ensure placing of the action taken reports of the decisions of the Commission before the Commission in its subsequent meetings. Such measures may be taken to ensure accessibility of agenda items, notes, reports, minutes of the meetings, action taken reports, etc. to the persons with disability (e.g visually challenged or hearing impaired, etc.) and children in general, if so required.
