Section 70(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(1)The Superintendent shall have the primary responsibility of maintaining the institution and shall stay within the institutional premises to be readily available as and when required by the juvenile or children and the staff and in case where an accommodation is not available within the institutional premises, the Superintendent shall stay at a place in close proximity to the institution till such time that such an accommodation is made available within the institution.
