Section 16(12) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(12)The Committee shall be provided infrastructure and staff by the State Government which consists of V(i)Infrastructure: a well-furnished Board Room with electricity, light and fans, waiting room for children, separate rooms for Principal Magistrate and Members, a record room, a room for Probation Officers, room for legal services advocates , counselling and guidance unit, waiting room for parents and visitors, safe drinking water facility and clean toilets;(ii)Furniture: i.e. chairs, tables, file cabinets, computer chairs etc. as per requirement for Board room, Chambers, offices;(iii)Information Technology based logistic: computer sets with printers, video conferencing facilities, photocopiers with scanner, telephone with internet broadband connection, television for the waiting hall.
