Section 44(2) in The Juvenile Justice (Punjab) Rules, 1987
(2)Every probation officer shall carry out all directions given to him by a competent authority and the Chief Inspector and shall perform the following duties:-(a)to make inquiries regarding the home and school conditions, conduct, character and health of juveniles under his supervision,(b)to attend regularly the court of a competent authority and submit reports,(c)to maintain diary cases files and such registers as may be prescribed from time to time,(d)to visit regularly juveniles placed under his supervision and also places of employment or school attended by such juveniles, and to submit regularly fortnightly reports, as nearly as in Form X,(e)to take juveniles wherever possible from the court of a competent authority to observation home, to juvenile home, special home or fit person,(f)to bring before the competent authority immediately juveniles who have not been of good behaviour during the period of supervision,(g)follow up of juveniles after their release from the institutions and extending help and guidance to them,(h)establishing linkage with voluntary workers and organisations to facilitate rehabilitation and social reintegration of juveniles and to ensure the necessary follow up.
