Section 10(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(1)The Board shall perform the following functions to achieve the objectives of the Act, namely:-(a)Adjudicate and dispose cases of juveniles in conflict with law;(b)Take cognizance of crimes committed under Sections 23 to 28 of the Act;(c)Monitoring institutions for juvenile in conflict with law and seeking compliance from them in cases of any noticeable lapses and improvement based on suggestions of the Board;(d)Deal with non-compliance of any order passed by the Board on the part of concerned government functionaries or functionaries of voluntary organizations, as the case may be, in accordance with due process of law;(e)Pass necessary direction to the district authority and police to create or provide necessary infrastructure or facilities so that minimum standards of justice and treatment are maintained in the spirit of the Act;(f)Maintain liaison with the Committee in respect of cases needing care and protection;(g)Liaison with Boards in other districts and other states or union territories to facilitate speedy inquiry and disposal of cases through due process of law;(h)Take suitable action for dealing with unforeseen situations that may arise in the implementation of the Act and remove such difficulties in the best interest of the juvenile;(i)Send monthly and quarterly information about juveniles in conflict with law produced before them to the District Child Protection Unit, State Child Protection Society/Unit, the State Government and to the Chief Judicial Magistrate for review under Para (2) of Section 14 of the Act;(j)Any other function assigned by the State Government from time to time relating with juveniles in conflict with law;(k)The Board shall initiate action against any media for publishing any matters relating to the children in conflict with law which would lead to the identification of the child;(l)The Board shall order to keep the child in an Observation Home or in a place of safety, as the case may, be if the child could not be released on bail to the care of parents/guardians;(m)The Board shall ensure that no girl child was taken charge by police between sunset and sunrise;Provided if the circumstances warrants the police to take charge of a girl child during such time, the Board should ensure that the girl child was kept under the care of a female fit person or a relative of the girl child, who shall also be a female fit person or in a place of safety or in an Observation Home;(n)The Board shall, at any stage during the course of enquiry if satisfied that the attendance of the child is not essential for the purpose of enquiry, may dispense with his attendance and proceed with the enquiry in the absence of the child;(o)The Board can also direct the Probation Officer to conduct social enquiry and furnish the report to the Board and also direct him to cause the professional/expert opinion on cases pertaining to the psychological/psychiatric problems of the Child, provided the Board, can also direct the professionals to furnish a special report about the child in conflict with law;(p)The Department of Pediatrics/Psychiatric medicines of the Medical colleges/hospitals shall be recognized as nodal agencies for giving professional opinion.
