Section 2(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(1)In these rules, unless the context otherwise requires-(a)"Act" means the Juvenile Justice (Care and Protection of Children) Act, 2000 (56 of 2000) (as amended from time to time);(b)"Abandoned" means an unaccompanied and deserted child who is declared abandoned by the Committee after due inquiry;(c)"Best interest of the child" means a decision taken to ensure the physical, emotional, intellectual, social, cultural and moral development of juvenile or child;(d)"Child abuse" means maltreatment which includes any of the following:-(i)Physical, mental, sexual or emotional maltreatment;(ii)Any act by word or deed which degrades the dignity of the child;(iii)Deprivation of his basic needs for survival;(e)"Child friendly" means any process, interpretation, attitude, environment and treatment that is humane, considerate and in the best interest of the child;(f)"Community service" implies service rendered to the society by juveniles in conflict with law in lieu of or in addition to other judicial remedies and penalties, which is not degrading and dehumanising; Examples of this may include (only non hazardous part);(i)Cleaning a park/setting up of a garden;(ii)Serving the elderly in nursing homes or Old Age Homes;(iii)Helping out at a local hospital or nursing home;(iv)Serving children with disabilities;(v)Community care of elderly person;(vi)Group work;(vii)Getting involved with Habitat for Humanity;(g)"Detention" in case of juveniles in conflict with law means "protective custody" in line with the principles of restorative justice;(h)"Form" means the form annexed to these rules;(i)"Foster care" means the care and protection of a child in need of care and protection for a stipulated period by a foster parent as ordered by the Child Welfare Committee;(j)"Group Counselling" means an order under Section 16 of the Act by the Juvenile Justice Board for the participation of a juvenile in any group counselling programme organized by the State Government or by any recognized voluntary organisation;(k)"Individual care plan" is a comprehensive development plan for a juvenile or child based on age specific and gender specific needs and the case history of the juvenile or child, prepared in consultation with the juveniles or child's self-esteem, dignity and self-worth and nurture him into a responsible citizen and accordingly the plan shall address the following needs of a juvenile or a child:(i)Health needs;(ii)Emotional and psychological needs;(iii)Educational and training needs;(iv)Leisure, creativity and play;(v)Attachments and relationships;(vi)Protection from all kinds of abuse, neglect and maltreatment;(vii)Social mainstreaming; and(viii)Follow-up, post release and restoration.(l)"Institution" means an Observation Home , a Special Home, a Children's Home or a Shelter Home set up, certified or recognized and registered under Sections 8, 9, 34, sub-Section (3) of Section 34 and Section 37 of the Act respectively;(m)"Superintendent" means a person appointed for the control and management of the institution;(n)"Orphan" means a child who is without parents or without a willing and capable legal or natural guardian;(o)"Place of safety" means any institution set up and recognized under sub-Section (3) of Section 12 and sub-Section (1) of Section 16 of the Act for juvenile in conflict with law or children;(p)"Fit person", "Fit institution" means a person found fit by the competent authority or, an institution found fit by the State Government on the recommendation of the competent authority as per clauses (h) and (i) of Section (2) of the Act. This shall be done on a case to case basis for a temporary period of time for that specific child. These institutions may be registered under any Act;(q)"Registered" means all institutions or agencies or voluntary organizations providing residential care or any other care to children in need of care and protection registered under sub-Section (3) of Section 34;(r)"State Government" means the Government of Bihar;(s)"Street and working children" means children without ostensible means of livelihood, care, protection and support in accordance with the provisions laid down under clause (d) (1) of Section 2 of the Act;(t)"Surrendered child" means a child, who in the opinion of the Committee, is relinquished on account of physical, emotional and social factors beyond the control of the parent or guardian;
