Section 3(3) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)(a)A Magistrate with special knowledge or training in child psychology or child welfare shall be designated as the Principal Magistrate of the Board.(b)In case the Principal Magistrate with such special knowledge or training is not available, then the State Government shall provide for such short term training in child psychology or child welfare as it considers necessary.
