Section 29 in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
29. Inspection.
(1)The State Government shall constitute State, District or City level Inspection Teams on the recommendation of Selection Committee, constituted under sub-rule (3) of Rule 24, for a period of 3 years to visit and oversee the day to day functioning of the Homes and give suitable directions to be followed by them.(2)The team shall also make suggestions for the improvement and development of the institution.(3)The team shall consist of a minimum of the members from the representatives of the State Government, Local Authority, the Committee, medical and other experts, voluntary organizations and reputed social workers.(4)The inspection visit shall be carried out by not less than three members.(5)The team may visit the homes either by prior intimation or by surprise.(6)The team shall interact with the children during the visits to the institution, to determine their well being and uninhibited feed back.(7)The follow up action on the findings and suggestion of the children shall be taken by all concerned authorities.
