Section 84(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(2)Functions of the District Child Protection Unit - Besides the overall implementation of various provisions of the Act and supervision and monitoring of the agencies and institutions set up under the Act, the District Child Protection Unit shall be responsible for, but not limited to, the following specific functions,-(i)work under the overall guidance from the State Child Protection Unit and implement the directions issued from the State Government from time to time;(ii)support to district level units such as Juvenile Justice Board, Child Welfare Committee, District Advisory Board, Special Juvenile Police Unit, children's institutions, juvenile homes, etc. and facilitate to set up their offices with adequate infrastructure, funding and staff;(iii)performance appraisal of the Board members and the Committee and send the report to the State Government;(iv)The screening of the applications and verifications of the credentials of the applicants for the selection of social members of the Juvenile Justice Board, Child Welfare Committee, District Advisory Board and Inspection Committee as per the criteria laid down in the Act and these rules by a three-member Screening Committee comprising of District Magistrate, an senior officer representing Education or Health Department and Assistant Director Child Protection of the District Child Protection Unit. The member Secretary of the Screening Committee will be Assistant Director Child Protection of the District Child Protection Unit of the concerned district. The District Child Protection Unit will send all such applications with the remarks of the Screening Committee.(v)Committee members, Advisory Board/Inspection Team members and process all such applications as directed by the State Child Protection Unit or the State Government from time to time.(vi)identify and maintain data base of such children in need of care and protection through survey, campaigns or such other methods as may by necessary and like them to agencies for protection, emergency services, care, restoration or rehabilitation;(vii)network and coordinate with all government departments to build inter-sectoral linkages on child rights issues, including Departments of Health, Education, Social Welfare, Welfare, Urban Development, Backward classes & Minorities, Youth Sports and Culture, Police, Judiciary, Labour, State AIDS Control Society, among others through monthly meetings;(viii)network and coordinate with civil society organizations working under the Act;(ix)implement family based non-institutional services including sponsorship, foster care, adoption and after care;(x)identify families at risk and children in need of care and protection;(xi)assess the number of children in difficult circumstances and creating district specific database to monitor trends and patterns of children in difficult circumstances;(xii)periodic and regular mapping of all child related services in the district for creating a resource directory and making the information available to the Committees and Boards from time to time;(xiii)ensure setting up of District, Block and Village level Child Protection Committees for effective implementation of programmes as well as discharge of its functions;(xiv)facilitate transfer of children at all levels for either their restoration to their families or placing the child in long or short-term rehabilitation through institutionalization, adoption, foster care and sponsorship;(xv)supporting State Adoption Resource Agency in implementation of family based non institutional services at district level;(xvi)develop parameters and tools for effective monitoring and supervision of agencies and institution in the district in consultation with experts in child welfare;(xvii)supervise and monitor all institutions or agencies providing residential facilities to children in district;(xviii)train and build capacity of all personnel (Government and Non government) implementing the Act to provide effective services to children;(xix)organize quarterly meeting with all stakeholders at district level including Child line, Specialized Adoption Agencies, Superintendent of homes, non government organizations and members of public to review the progress and implementation of the Act; and(xx)liaison with the state Child Protection Unit, State Adoption Resource Agency at State level and District Child Protection Unit of other districts.
