Section 83(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(2)Functions of the State Child Protection Unit:- Besides the overall implementation of various provisions of the Act and supervision and monitoring of the agencies and institutions setup under the Act, the Unit shall be responsible for, but not limited to, the following specific functions:(a)set up, support and monitor the District Child Protection Units;(b)represent as a member in the Selection Committee for appointment of members of Boards or Committees;(c)prepare annual budget and facilitate for necessary and timely allocation of funds to the Child Welfare Committee, Juvenile Justice Boards, District Child Protection Units, Juvenile homes, or any other institutions or agencies to ensure their effective functioning.(d)documentation of all data related to children and units established under the Act, publishing such reports as required from time to time, development of IEC (Information, Education, Communication) materials or other such materials for awareness and sensitization, including documentary, materials on website, posters, brochures etc;(e)network and coordinate with all government departments (state and central) to build inter-sectoral linkages on child protection issues, including departments dealing with health, education, social welfare, welfare child labour, child marriage, trafficking, abuse, child rights, police, judiciary, HIV/AIDS etc. The Unit shall coordinate with any other state units in the State so created for the welfare and protection of children, including State level Adoption Coordinating Agency, State Adoption Resource Agency, Child Line, etc;(f)network and coordinate with NGOs and civil society organizations working on the issues related to children, including the processing of the NGO's and civil society organisation's application for recognition, certification, registration or grant-in-aid;(g)training and capacity building of all personnel (Government and Non Government) working under the Act and development of training manuals and curriculum, development of a list of resource persons and publication of such materials and manuals for distribution among the stakeholders;(h)establish minimum standards of Care and ensure its implementation in all institutions set up under the Act;(i)review of the functioning of Committees;(j)formulation and implementation of such schemes and programmes necessary for implementation of the provisions of the Act and any scheme of the Central Government, as the case may be, including non-institutional services such as adoption, foster care, after care programme, sponsorship etc;(k)to accomplish capacity building, awareness, documentation, survey, studies or impact assessment and such other programmes in association with research and training institutes;(l)to provide necessary inputs to the Department of Social Welfare or the concerned Department responsible for the implementation of the Act by any other name, as and when required for effective policy planning, formulation and implementation.
