Section 26 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
26. Functions and Powers of the Committee.
- The Committee shall perform the following functions to achieve the objectives of the Act, namely:-(a)Take cognizance of and receive child produced before the Committee;(b)Decide on the matters brought before the Committee at the earliest ;(c)Reach out to such children in need of care and protection who are not in a position to be produced before the Committee, being in difficult circumstances, with support from the District Child Protection Unit or State Child Protection Society/Unit or the State Government;(d)Conduct necessary inquiry on all issues relating to and affecting the safety and well being of the child;(e)Direct the Child Welfare Officers or Probation Officers or non-governmental organizations to conduct social inquiry and submit a report to the Committee;(f)Prepare individual care plan for the children;(g)Ensure necessary care and protection to the child, including immediate shelter;(h)Ensure appropriate rehabilitation and restoration, including passing necessary directions to parents or guardians or fit persons or fit institutions in this regard, in addition to follow-up and coordination with District Child Protection Unit or State Adoption Resource Agency and other agencies;(i)Direct the Superintendent of children's home/shelter homes/open shelters/drop-in centres to receive children requiring shelter and care;(j)Document and maintain detailed case record along with a case summary of every case dealt by the Committee;(k)Ensure a child-friendly environment for children;(l)Recommend 'fit institutions' to the State Government for the care and protection of children;(m)Declare 'fit persons' for temporary period for specific cases;(n)Declare a child legally free for adoption;(o)Keep information about and take necessary follow-up action in respect of missing children in their jurisdiction;(p)Maintain liaison with the Board in respect of cases needing care and protection;(q)Visit each institution where children are kept and sent for care and protection and specialized adoption agency at least once in three months to review the condition of children in institutions, with support of the State Government and suggest necessary action;(r)Monitor associations and agencies within their jurisdiction that deal with children in order to check the exploitation and abuse of children;(s)Co-ordinate with the Education, Health, Police, Labour Department and other agencies involved in the care and protection of children with the support of District Child Protection Unit or State Child Protection Unit or State Government;(t)Liaison and network with the corporate sector and non-governmental organisations for any of the above, including for social inquiry, restoration and rehabilitation, as and when required; and(u)Maintain a suggestion box to encourage inputs from children and adults alike and take necessary action.(v)The Committee may, with the help of District Child Protection Unit or any NGO, maintain a list of various governmental, non-governmental, corporate and community agencies for facilitating the rehabilitation and social reintegration of the child;(w)Liaison with Committees in other districts and other concerned bodies to facilitate speedy inquiry and restoration or rehabilitation of the child;(x)Prepare and send monthly report about child and any other related matter as and when required, to the District Child Protection Unit and the State Child Protection Unit;(y)The CWC can issue order to the local authority to issue the birth certificate of the abandoned child after conducting necessary enquiries;(z)Any other function assigned by the State Government from time to time relating with children in need to care and protection.
