Section 94(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(1)All Children's homes shall be open to visitors with the permission of the Officer-in-charge and the Committee or Officer-in-charge as the case may be, may consider appropriate to allow representatives of local self-government, voluntary organizations, social workers, researchers, medicos, academicians, prominent personalities, media and any other persons as visitors, as the Officer-in-charge considers appropriate keeping in view the security, welfare and the interest of the children.
