Section 78(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)Every probation officer or child welfare officer or case-worker shall carry out all directions given by the Board or Committee or the concerned authority and shall perform the following functions, duties and responsibilities namely:-(a)making social investigation of the juvenile or the child as per Form IV through personal interview and from the family, social agencies and other sources;(b)attending the proceedings of the Board or Committee and submitting reports as and when required;(c)clarifying problems of the juveniles or the children and dealing with their difficulties in institutional life;(d)participating in the orientation, monitoring, education, vocational and rehabilitation programmes;(e)establishing co-operation and understanding between the juvenile or the child and the Officer- in-charge;(f)assisting the juvenile or the child to develop contacts with his family and also providing assistance to family members;(g)developing a care plan for every child in consultation with the juvenile or the child and follow up its implementation;(h)participating in the pre-release programme and helping the juvenile or the child to establish contacts which can provide emotional and social support to the juveniles or the children after their release;(i)establishing linkages with voluntary workers and organizations to facilitate rehabilitation and social reintegration of the juveniles or the children and to ensure the necessary follow-up;(j)follow-up of the juveniles or the children after their release and extending help and guidance to them;(k)visiting regularly the residence of the juvenile or the child and also places of employment or school attended by such juvenile or child and submitting fortnightly reports in Form XXI;(l)accompanying the juveniles or the children where ever possible, from the office of the Board to observation home, special home, children's home or fit person, as the case may be; and(m)maintaining case file and such registers, as may be specified from time to time.
