Section 28(21) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(21)(a)The Committee should also satisfy that, the child has not been subjected to any harassment either by the Police or by any other person, who takes charge of the child for the purpose of bringing before the Child Welfare Committee.(b)The Committee may release the child to the care of parents/guardian with without surety till such time the final disposition in made.(c)The Committee shall conduct the proceeding in an informal way to ensure that child's interest is of paramount importance.(d)The Committee shall initiate action against any media for publishing any matter relating to the children in need of care and protection, which would affect the interest of the child.(e)The Committee shall enquire the child in need of care and protection and shall record the statements in accordance with the procedure as laid down in the Code of Criminal Procedure, 1973.(f)The Committee shall, if at any stage during the course of the enquiry is satisfied that the attendance of the child is not essential for the purpose of enquiry, dispense with his attendance and proceed with the enquiry in the absence of child.
