Section 48 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
48. Education.
(1)Every institution shall provide formal, non-formal and life skill education to all juveniles or children according to the age and ability, both inside the institution or outside, as per the requirement.(2)There shall be a range of educational opportunities including, mainstream inclusive schools, bridge school, open schooling, non formal education and learning and input from special educators where needed.(3)Wherever necessary, extra coaching shall be made available to school going children in the institutions by encouraging volunteer services or tying up with coaching centers.
