Section 70 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
70. Duties and responsibilities of Superintendent of an institution.
(1)The Superintendent shall have the primary responsibility of maintaining the institution and shall stay within the institutional premises to be readily available as and when required by the juvenile or children and the staff and in case where an accommodation is not available within the institutional premises, the Superintendent shall stay at a place in close proximity to the institution till such time that such an accommodation is made available within the institution.(2)The general duties and functions of the Superintendent shall include:(a)compliance with provisions of the Act and the rules and orders made there under;(b)compliance with the orders of the Board or Committee;(c)providing homely atmosphere of love, affection, care, development and welfare for juveniles or children;(d)maintaining minimum standards of care in the institution.(e)proper maintenance of buildings and premises;(f)security measures and periodical inspection, including daily inspection and rounds of the institution, proper storage and inspection of food stuffs as well as food being served;(g)supervision and monitoring of juveniles or children's discipline and well being;(h)planning, implementation and coordination of all institutional activities, programmes and operations, including training and treatment programmes or correctional activities as the case may be;(i)prompt action to meet emergencies including regular fire drills and evacuation plan;(j)ensuring accident and fire preventive measures within the institutional premises;(k)stand by arrangements for water storage, power plant, emergency lighting;(l)careful handling of plants and equipments;(m)segregation of a juvenile or child suffering from contagious or infectious diseases;(n)observance and follow up of daily routine;(o)filling of monthly report of juvenile or child in the case file;(p)organize local and national festivals in the institution;(q)organize recreational activities including trips or excursions or picnics for juveniles or children;(r)preparation of budget and control over financial matters;(s)allocation of duties to personnel;(t)supervision over office administration, including attending to personnel welfare and staff discipline;(u)prompt, firm and considerate handling of all disciplinary matters;(v)organize the meetings of the Management Committee and provide necessary support;(w)maintenance of all documents and registers required under the Act and the rules;(x)liaison, coordination and cooperation with the District Child Protection Unit or State Government as and when required; and(y)coordination with the legal officer in the District Child Protection Unit to ensure that every juvenile is legally represented and provided free legal aid and other necessary support or, where the District Child Protection Unit has not been set up, services of the District or State Services Authority shall be made available.(z)organize children committee meetings and provide necessary support.(3)The Superintendent also have the other duties like:-(i)to ensure the Rights of child in all possible manner within the frame of these rules and regulations;(ii)he shall exercise control over the staff and shall issue instructions for the smooth and effective functioning of the institutions;(iii)the Superintendent shall ensure that all the staff are discharging their duties in accordance with the rules and regulations and the children are provided with quality and quantity of food, educational and vocational training in accordance with the aptitude and need base of the children, control over budget and accounts, financial management of the institution, propose plan and non-plan schemes for the further development of the institution;(iv)the Superintendent of the institution shall be the custodian of important confidential documents, deeds, agreements, personal files of staff, valuable articles of children etc;(v)the Superintendent shall be responsible for safe drinking water, proper sanitary and hygienic conditions in the institution, proper health care of children/juveniles etc;(vi)the Superintendent shall pay surprise visits at least once in fortnight during night and ensure that the institutional management is in control and vigil during night;(vii)the Superintendent shall nurture a congenial relationship among inmates and convene the meetings of various committees and conduct the proceedings and supervise that the decisions of the Committees are implemented effectively;he(viii)shall be responsible for evolving a rehabilitation plan for every child.
