Section 11(12) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(12)The State Government shall recognize only such voluntary organizations that are in a position to provide the services of probation, counselling, case work, a safe place and also associate with the Police or the Juvenile or the Child Welfare Officer from the Special Juvenile Police Unit, an d have the capacity, facilities and expertise to do so as protection agencies that may assist the Police or the Juvenile or the Child Welfare Officer from the police at the time of apprehension, in preparation of the report containing social background of the juvenile and circumstances of apprehension and the alleged offence, in taking charge of the juvenile until production before the Board, and in actual production of the juvenile before the Board within twenty-four hours.
