Section 57 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
57. Children's Committees.
(1)Superintendent of every institution for juveniles or children shall facilitate the setting up of Children's Committee for three different age group of children, viz., 6-10 years, 11-15 years and 16-18 years and these Children's Committee shall be constituted solely by children. There may be cleaning and hygiene committee, education and vocational training committee, sports and cultural committee, recreational committee etc.(2)Such Children's Committee shall be encouraged to participate in following activities.-(a)improvement of the condition of the institution;(b)reviewing the standards of care being followed;(c)preparing daily routine and diet scale;(d)developing educational, vocational and recreation plans;(e)supporting each other in managing crisis;(f)reporting abuse and exploitation by peers and caregivers;(g)creative expression of their views through wallpapers or newsletters or paintings or music or theater;(h)management of institution through the Management Committee.(3)The Superintendent shall ensure that the Children's Committees meet every month and maintain a register for recording its activities and proceedings, and place it before the Management Committee in their quarterly meetings.(4)The Superintendent shall ensure that the Children's Committees are provided with essential support and materials including stationary, space and guidance for effective functioning.(5)The local voluntary organization or counsellor may support the Children's Committees in the following:-(a)selecting their leaders;(b)conducting the monthly meetings;(c)developing rules for the functioning of Children's Committees and following it;(d)maintaining records and Children's Suggestion Book and other relevant documents;(e)any other innovative activity.(6)The Management Committee shall seek a report from the Superintendent on the setting up and functioning of the Children's Committees, review these reports in their quarterly meetings and take necessary action where required.
