Section 17 in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
17. Duties of the Officer-in-Charge.
(1)The Officer-in-Charge shall be responsible for the following, namely :-(a)security measure and periodical inspection thereof;(b)proper maintenance of buildings and premises;(c)prompt, firm and considerate handling of all disciplinary matters;(d)careful handling of plant and equipment;(e)accident preventive measures;(f)fire preventive measures;(g)segregation of juvenile or child suffering from contagious or infectious diseases;(h)proper storage and inspection of foodstuffs;(j)stand-by arrangements for water storage, power plant, emergency lighting, etc.(2)In the event of an escape of a juvenile or child, the following action shall be taken, namely -(a)The Officer-in-Charge shall immediately send the guards in search of the juvenile, at places like railway stations, bus stands and other places where the juvenile is likely to go;(b)The parents or guardians shall be informed immediately about such escape;(c)A report shall be sent to the area police station along with the details and description of the juvenile or the child, with identification marks and a photograph, with a copy to the Board and the authorities concerned;(d)The Officer-in-Charge shall hold an inquiry about such escape and send his report to the Board and the authorities concerned.(3)On the occurrence of any case or death of suicide the procedure to be adopted shall be as under -(a)If a juvenile or child dies within twenty-four hours of his admission to the institution an inquest and post-mortem examination shall be held at the earliest.(b)Whenever a sudden or violent death, or death from suicide or accident takes place, immediate information shall be given to the Officer-in-Charge and the Medical Officer.(c)The Officer-in-Charge and the Medical Officer shall examine and inspect the dead body and in case a juvenile dies due to causes other than natural causes, or if the cause of death is not known, or if the death has occurred due to suicide, violence or accident, or whenever there is any doubt or complaint or question concerning the cause of death of any juvenile, the Officer-in-Charge shall inform the Officer-in-Charge of the Police Station having jurisdiction.(d)The Officer-in-Charge shall also immediately give intimation to nearest Magistrate empowered to order inquests.(e)The Medical Officer shall report to the Officer-in-Charge about the happening of unnatural death of a juvenile and see that the body is decently removed to the mortuary.(f)In case of natural death or due to illness of a juvenile or child or an observation home or special home, the Officer-in-Charge shall obtain a report of the Medical Officer stating the cause of death and a written intimation about the death shall be given immediately to the nearest Police Station, the Board, the National Human Rights Commission and the authorities concerned.(g)The parents or guardians of the deceased juvenile shall be contacted and the Officer-in-Charge shall wait for twenty-four hours for the arrival of relatives.(h)As soon as the inquest is held, the body shall be disposed of in accordance with the known religion of the juvenile.(4)In the event of any custodial rape or sexual abuse, the following action shall be taken, namely -(a)In case a resident makes any complaint, or occurrence of such rape or abuse comes to the knowledge of the Officer-in-Charge, a report shall be placed before the Board, who shall order for special investigation and direct the local police station to register case against the person(s) found guilty under the relevant provisions of the Indian Penal Code, 1860 (45 of 1860)(b)The Special Juvenile Police Unit shall also take due cognizance of such occurrences and conduct necessary investigations.(5)In the event of any other offence committed in respect of residents, the Board shall take cognizance and arrange for necessary investigation to be carried out by Special Juvenile Police Unit.
