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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(5) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(5)The number of posts in each category of staff shall be fixed on the basis of capacity of the institution. The staff shall be appointed in accordance with the educational qualifications, training, experience, etc., required for each category. The suggested staffing pattern for an institution with a capacity of 100 juveniles/ children could be as mentioned below-
Sl. No. Designation No. of posts
1 Superintendent/Project Manager 1
2 Counsellor 2
3 Case Workers/Probation Officer 3
4 House Mother/House Father 4
5 Educator 2(Voluntary/Part-time)
6 Vocational Instructor 1
7 Doctor 1(Part-time)
8 Paramedical staff 1
9 Store Keeper-cum-Accountant 1
10 Driver 1
11 Cook 2
12 Helper 2
13 Sweeper 2
14 Art & Craft-cum-Music Teacher 1(Part-time)
15 Gardener 1(Part-time)
  Total 25
The number of posts in the category of Counsellor, Case Worker/ Probation Officer, House Father/House Mother, Educator and Vocational Instructor shall proportionally increase with the increase in the capacity of the institution.