Section 71 in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
71. Duties of the Superintendent.
- The Superintendent shall be responsible for the following. - (1) The general duties, functions and responsibilities of the officer in charge will be as follow : -(a)Ensuring that the rights of the child are protected and all the procedures laid down in the Rules are complied with ;(b)Providing homely atmosphere of love affection, care development and Welfare of Children ;(c)Planning implementation and co-ordinating all institutional activities, programmes and operations ;(d)Handling discipline problems keeping in mind the rights of the child as well as the procedures laid down ;(e)Maintaining minimum standards in the Home ;(f)Monitoring of children, training and treatment programmes and correctional activities ;(g)Allocation of duties to functionaries ;(h)Attending to functionaries welfare and staff discipline ;(i)Preparation of budget and control over financial matters ;(j)Proper storage and inspection of food stuff;(k)v Standby arrangement for water storage, emergency lighting etc. ;(l)Careful handling of plant and equipment;(m)Accident and fire prevention measures ;(n)Supervision over office administration ;(o)Monthly office inspection and maintaining of order book. This book shall record and display order of the Superintendent as well as any follow up details ;(p)Daily inspections and round of institution ;(q)Inspections and tasting food prepared for child from the main vessel in the kitchen itself and managing the menu to ensure that the basic principles of good nutrition such as colour, texture, taste, smell and variety are complied with.(r)Taking prompt action to meet emergencies ;(s)Taking appropriate rehabilitation measures ;(t)Conducting staff meetings every month during which he/she shall elicit and respond to problems relating to staff, children and other matters relating to the institution. A minute book shall be maintained for this purpose and every resolution or discussion shall be given due consideration and process.(2)The Superintendent shall ensure the maintenance of report and case files of children. The case file of each child shall be maintained in the institution containing the following information as applicable : -(a)Report of the person/agency who produced the child before the Board;(b)Probation Officer's report; shall be confifdential.(c)Information from previous institution ;(d)Initial interview material, information from family members, relatives, community, friends and miscellaneous information ;(e)Source of further information ;(f)Observation reports from staff members ;(g)Reports from Medical Officer, I.Q. testing, aptitude testing, educational/ vocational tests ;(h)Social history ;(i)Summary and analysis by Officer-in-Charge ;(j)Initial Classification sheet;(k)Instruction regarding training and treatment programme and about special precautions to be taken ;(l)Leave and other privileges granted ;(m)Violation of rules, regulations, special achievement (to be recorded in review report and not in this report)(n)Quarterly progress report from various sections ;(o)Review sheet;(p)Menstruation report (in case of girls ) ;(q)Pre-release programme ;(r)Final progress report ; (records of education/vocational training, health and other progress reports may be included herewith a conclusion summarizing all of the above) ;(s)Leave of absence/release on license ;(t)Final discharge (shall include the pre-release report and final decision that has been made on the recommendations of that report) ;(u)Follow up reports ;(v)Central index number ;(w)Annual photograph ;(x)Remarks.(3)All the case files maintained by the Institutions and the Juvenile Justice Board shall be computerized and networked so that the data is centrally available.All data relating to missing children shall be disseminated as widely as possible. Data relating to missing or lost children shall be specially computerized and networked locally and centrally through the setting up of Missing Children's Bureaus which shall facilitate the scanning of children's photographs alongwith their basic identifying information.
