Section 85(1) in Jammu and Kashmir 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 concerned authority and shall perform the following duties, functions and responsibilities(a)making social investigation of the juvenile as prescribed in the Form-XVIII or the child as prescribed in the Form-XIX 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 juvenile or the child and dealing with their difficulties in institutional life;(d)participating in the orientation, monitoring, education, vocational and rehabilitation programmes;(e)establishing cooperation and- understanding between the juvenile or the child and the Officer Incharge;(f)assisting the juvenile or the child to develop contacts with family and also providing assistance to family members;(g)developing and following a care plan for every child ;(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 juvenile or child after their release ;(i)establishing linkages with voluntary workers and organizations to facilitate rehabilitation;(j)social reintegration of juveniles and to ensure the necessary follow-up;(k)follow-up of juveniles after their release and extending help and guidance to them ;(l)visiting regularly the residence of the juvenile or child under their supervision and also places of employment or school attended by such juvenile or child and submitting fortnightly reports as prescribed in Form IX ;(m)accompanying juveniles or children wherever possible, from the office of the Board to observation home, special home, children's home or fit person, as the case may be ;(n)maintaining case file and such registers as may be specified from time to time.
