Section 31 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
31. Shelter Home.
(1)For children in urgent need of care and protection, such as street children and run-away children, the State Government shall support creation of requisite number of shelter homes or drop-in- centres (open shelters) through the voluntary organizations.(2)Shelter homes shall include:(a)short-stay homes for children needing temporary shelter, care and protection for a maximum period of one year,(b)transitional facilities for providing immediate care and protection to a child for a maximum period of four months,(c)24 hour drop-in-centres running for children needing day care or night shelter facility.(3)The shelter homes or drop-in-centres shall have the minimum facilities of boarding and lodging, besides the provision for fulfillment of basic needs in terms of clothing, food, health care and nutrition, safe drinking water and sanitation.(4)There shall be separate shelter homes for girls and boys as per Rule 41(2)(d) of these rules.(5)All shelter homes shall provide requisite facilities for education, vocational training, counselling and recreation or make arrangements for it in collaboration with voluntary organisations or corporate sector.(6)The Committee, Special Juvenile Police Unit, public servants, Child Line, voluntary organizations, social workers and the children themselves may refer a child to such shelter homes.(7)All shelter homes shall submit a report of children using the shelter home facility along with a photograph of the child to the Committee, the missing persons bureau or special juvenile police unit and the District Child Protection Unit or the State Child Protection Unit.(8)The services of officer-in-charge, child welfare officer, social worker shall be provided for the proper care, protection, development, rehabilitation and reintegration needs of children in shelter homes.(9)No child shall ordinarily stay in a shelter home for more than a year except in special circumstances with the approval of the Committee.
