Section 91(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(2)The State Government shall constitute the State Advisory Board consisting of:-(a)The Chief Secretary-Chairperson;(b)Principal Secretary, Department of Social Welfare-Convenor(c)Secretary or its representative from the departments of Health, Education, Police, Law, Labour, and Building Construction Department;(d)Chairperson of the Selection Committee(e)Two representatives from NGOs working in the field of child welfare;(f)Representatives from Legal Services Authority.
