Section 30(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(2)Each children's home shall be a comprehensive child care centre with the primary objective to promote an integrated approach to child care by involving the community and local Non-Governmental Organizations through the Management Committee set up under Rule 56 of these rules and the District Child Protection Unit or State Child Protection Society/Unit or the State Government shall make an annual performance review of functioning of the children's homes run by the state government or by any recognized voluntary organization, besides the regular reviews.
