Section 41(4) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(4)The Superintendent shall stay within the institution and will be provided with quarters and in case he is not able to stay in the home for legitimate reasons (prior written permission of Director, Social Welfare shall be obtained) and in such case any other senior staff member of the in situation shall stay in the institution and be in a position to supervise the overall care of the children or juvenile and, take decisions in the case of any crisis or emergency.
