Section 56(3) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(3)The Management Committee shall consist of the following persons:(i)District Child Protection Officer (District Child Protection Unit)- Chairperson(ii)Superintendent- Member-Secretary(iii)Probation officer or child welfare officer or Case Worker- Member(iv)District Medical Officer-Member(v)Psychologist or counsellor- Member(vi)Workshop supervisor or Instructor in Vocation-Member(vii)Teacher- Member(viii)Social Worker Member of Juvenile Justice Board or Child Welfare Committee- Member(ix)A Juvenile or child representative from each of the Children's Committees (on a monthly rotation basis to ensure representation of juveniles of children from all age groups)-Member(x)A representative from senior citizen forum and/or Resident welfare Association- Member(xi)One Non-government organization Representative-Member
