Section 64(3) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(3)The Probation Officer shall carry out the directions given by the Board and shall have the following duties, functions and responsibilities:(i)To conduct social investigation of the child in Form 6;(ii)To attend the proceedings of the Board and the Children's Court and to submit reports as and when required;(iii)To clarify the problems of the child and deal with their difficulties in institutional life;(iv)To participate in the orientation, monitoring, education, vocational and rehabilitation programmes;(v)To establish co-operation and understanding between the child and the Person- incharge;(vi)To assist the child to develop contacts with family and also provide assistance to family members;(vii)To participate in the pre-release programme and help the child to establish contacts which could provide emotional and social support to the child after release;(viii)To establish linkages with Probation Officers in other Districts and States for obtaining social investigation report, supervision and follow-up.(ix)To establish linkages with voluntary workers and organisations to facilitate rehabilitation and social reintegration of children and to ensure the necessary followup;(x)Regular post release follow-up of the child extending help and guidance, enabling and facilitating their return to social mainstreaming;(xi)To prepare the individual care plan and post release plan for the child;(xii)To supervise children placed on probation as per the individual care plan;(xiii)To make regular visits to the residence of the child under his supervision and places of employment or school attended by such child and submit periodic reports as per Form 10;(xiv)To accompany children where ever possible, from the office of the Board to the observation home, special home, place of safety or fit facility as the case may be;(xv)To evaluate the progress of the children in place of safety periodically and prepare the report including psycho-social and forward the same to the Children's Court;(xvi)To discharge the functions of a monitoring authority where so appointed by the Children's Court;(xvii)To maintain a diary or register to record his day to day activities such as visits made by him, social investigation reports prepared by him, follow up done by him and supervision reports prepared by him;(xviii)To identify alternatives of community services and to establish linkages with voluntary sector for facilitating rehabilitation and social reintegration of children; and(xix)Any other task as may be assigned.
