Section 30(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(1)The State Government itself or in association with voluntary organizations, shall set up separate homes for children in need of care and protection, in the manner specified below:(a)All children's homes shall be registered as child care institutions under sub Section (3) of Section 34 of the Act and rule 74 of these rules;(b)All Children's home shall be certified as per the procedure laid down in Rule 73;(c)All children's homes shall report to the concerned Committee about every child in need of care and protection received by them;(d)Separate children's homes shall be set up for boys and girls in the age group 06 to 18 years;(e)Every children's home shall include separate facilities for children in the age group of 0-5 years with appropriate facilities for the infants;(f)Children in the age group of 6 to 18 years shall be further segregated into three groups of 6 to 10 years, 11 to 15 years and 16 to 18 years.
