Section 83 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
83. Inspection of Institutions, monitoring and evaluation.
(1)The Chief Inspection Officer or any other officer authorized by the State Government shall only enter the premises of the homes for the purpose of inspection.(2)During the institution rounds, the Inspecting Officer shall give every juvenile or child committed or remanded to its care an opportunity to make any complaint or application to him which such juvenile or child may wish to make.(3)Every such inspection visit shall at the conclusion of his inspection, be noted in the inspection book of the institution or home as proof that he has inspected it on a particular date.(4)The Inspecting Officer shall furnish the report to the Commissioner and the State Advisory Board.(5)Any place of safety in which a juvenile or child is kept shall be open to inspection.(6)The occupier or manager of such place of safe custody shall give every facility to the inspecting officer and the others as stated above who visits the juvenile or child for the purpose of making inquiries into his case.(7)Any registered medical practitioner empowered in this behalf by Government may visit any institution or home, a fit person or fit institution at any time with or without notice in order to report to the Superintendent and the Competent Authority on the health of the inmates and the sanitary condition of the institution.(8)In addition to the inspecting staff appointed under the Act, every Education Officer (Primary) of the Zilla Parishad shall also be an ex officio Inspector of the institutions set-up or certified under this Act within his local jurisdiction. He shall carry out purely educational inspection of the institutions whose educational curriculum is recognized to be in accordance with the curriculum approved by the Directorate of Education. He shall also carry out inspection of such institutions within his jurisdiction to confirm that the required recognition of the educational curriculum prescribed by the said Directorate is observed in the concerned home. He shall comply with such directions as the Competent Authority may consider it necessary to give him through the Director of Education and he shall submit inspection reports of the institutions of the Competent Authority through the Director of Education.(9)Such Inspector shall inspect the premises of each institution within his jurisdiction, see the juveniles and satisfy himself that all the registers pertaining to literary education are maintained according to the rules for the time being in force and that proper arrangements are made for the safe custody of all such records. Each year he shall personally arrange for the examination of the literacy classes of each such institution and shall submit to the Director of Education any suggestions he may wish to make. The Director of Education shall forward such reports to the Competent Authority with his remarks, if any.(10)The industrial, technical, agricultural or other vocational training classes run by the institutions shall be inspected by the Director of Employment and Training or by an officer authorized by him in this behalf or by any officer of the Agriculture or other Departments concerned, as the case may be, and he shall forward the inspection report to the Competent Authority.
