Section 51 in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
51. Responsibilities of the local authorities.
- The State Government may delegate powers to local authority under Section 66 of the Act, to carry out the following responsibilities, namely -(a)recommending the panel of names to the Selection Committee for appointment of social workers for the Board, Chairperson and members of the Committee, district and city advisory boards under Rule 24;(b)to designate its responsibilities for the inspection committee under sub-section (2) of Section 35 of the Act.(c)to visit the institution and make suggestions for the improvement and development of institutions under sub-section (2) of Section 35 of this Act;(d)to give order for inter-State transfer of juvenile or a child with prior intimation to the Board and the Committee under Section 57 of the Act.(e)create a Fund for the welfare and rehabilitation of the juvenile or the child dealt with under the Act.
