Section 9 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
9. Sittings of the Board.
(a)The Board shall hold its sittings in the premises of an observation home or at any suitable premise, other than court premises.(b)The state government shall set up by notification in official gazette, Juvenile Justice Board under Section 4 of the Act in every district, with requisite infrastructure, human resources and finances for smooth functioning of the Board, as prescribed under the norms of existing scheme, if any, or as may be determined by the state government.(c)The premises where the Board holds its sittings shall be child-friendly and shall not look like a Court room in any manner whatsoever; for example, the Board shall not sit on a raised platform and the sitting arrangement shall be uniform, and there shall be no witness boxes.(d)The proceedings of the Board shall be like a conference in which the Juvenile Justice Board members, the juvenile, the parents, the Probation Officer, the Police Officer, the legal representative etc., shall participate in the proceedings.(e)The Board shall meet on all working days of a week, but the sitting frequency can be extended by the Principal Magistrate. The State Government may also extend the number of sittings in a week by a general or special order.(f)A minimum of three-fourth attendance of the Principal Magistrate and members of the Board is necessary in a year.(g)Every member of the Board shall attend a minimum of five hours per sitting.
