Section 73 in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
73. Maintenance of case file.
(1)The case file of each child maintained in the Child Care Institution in safe custody shall be confidential.(2)The case file shall be produced before the Board or the Committee or the Children's Court on every date of production of the child for perusal of the Board or the Committee or the Children's Court.(3)The case file shall contain the following namely:(i)report of the person or agency who produced the child before the Board or Committee including the report of the police;(ii)copy of FIR or DD entry in case of offence committed by or against the child;(iii)photo ID, if available;(iv)order of assignment of the Case Worker or Child Welfare Officer;(v)case history form;(vi)report of any urgent need of the child;(vii)reports of the Person-in-charge, Probation Officer or Child Welfare Officer, counsellor and caseworker;(viii)the case file of the child maintained in any previous institution, if any;(ix)report of the initial interaction with the child, information from family members, relatives, community, friends and miscellaneous information;(x)source of further information about the child, his family etc.;(xi)observation reports from staff members;(xii)regular health status reports from Medical Officer, drug de-addiction progress reports,as the case may be;(xiii)psycho-social profiling, regular counselling reports, any other mental health intervention report, wherever applicable;(xiv)report of Intelligence Quotient (I.Q) testing, aptitude testing, cognitive assessment, educational or vocational tests, if conducted;(xv)instructions regarding training and treatment programme and special precautions to be taken;(xvi)copy of the personal belongings register;(xvii)copy of order declaring the age of the child;(xviii)leave and other privileges granted;(xix)Rehabilitation Card;(xx)quarterly progress report;(xxi)individual care plan, including pre-release programme, post release plan and follow Jharkhand Gazette (Extraordinary), Tuesday, 9th January, 2018 up plan as prescribed and modifications therein;(xxii)fortnightly and monthly report of the effectiveness of the care plan;(xxiii)record of difficulties faced by the child and their resolution;(xxiv)record of the complaints of the child and action taken on them;(xxv)feedback given by the child;(xxvi)leave of absence or release under supervision;(xxvii)report about a visitor visiting the child being found to have objectionable or prohibited articles;(xxviii)report of the child having such articles and action taken on the same;(xxix)report of any unacceptable behaviour and outcome;(xxx)report of any exceptional behaviour and outcome;(xxxi)special achievements and violation of rules, if any;(xxxii)note of the rewards or earnings of the child and receipt by the child or his parent or guardian;(xxxiii)release or restoration order;(xxxiv)escort order, if any;(xxxv)compliance report of release in case of children under rehabilitation intervention stay;(xxxvi)report of the child not being released and compliance report of the directions issued on non-release of a child;(xxxvii)follow-up reports;(xxxviii)annual photograph;(xxxix)follow-up report of post release cases as per the direction of the Board or the Committee or the Children's Court;(xl)copy of any other report called by the Board or the Committee or the Children's Court in respect of the child; and(xli)remarks, if any.(4)The medical record of a child shall contain all reports and records of the child regarding the status of his physical and mental health, addiction status and treatment, etc.(5)It shall be the responsibility of the Child Welfare Officer or Case Worker concerned to maintain the case file.(6)All the case files maintained by the institutions may be computerised and the State Government may develop appropriate processes for the same.
