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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(4)(m) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(m)In the event of custodial rape or sexual abuse, the action to be taken shall be as follows:
(i)In case any resident makes any complaint, or occurrence of such nature comes to the knowledge of the Officer-in-Charge a report shall be placed before the Committee, who in turn, shall order for special investigation.
(ii)The Committee shall direct the local police station to register case against the person found guilty under the relevant provisions of the Indian Penal Code, 1860 (45 of 1860).
(iii)The Special Juvenile Police Unit shall also take due cognizance of such occurrences and conduct necessary investigations.