Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 50 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

50. Duties of the Superintendent of Homes.

- The general duties, functions and responsibilities of the Superintendent shall be as follows :-
(a)Providing homely atmosphere of love, affection, care development and welfare of juvenile or children;
(b)Planning implementation and co-ordinating all institutional activities, programmes, an operations;
(c)Maintaining minimum standards in the Home;
(d)Monitoring of juveniles or children, as the case may be, training and treatment programmes and correctional activities;
(e)Supervision over juveniles 'or childrens', discipline and moral well being;
(f)Allocation of duties to personnel;
(g)Attending to personnel welfare and staff discipline;
(h)Preparation of budget and control over financial matters;
(i)Supervision over office administration;
(j)Monthly office inspection;
(k)Daily inspection and round of institution;
(l)Inspecting and tasting food prepared for juvenile or child;
(m)Take prompt action to meet emergencies;
(n)To take appropriate rehabilitation measures.