Section 54 in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
54. Duties of a Probation Officer.
(1)On receipt of information from the Officer-in-Charge, the Special juvenile Police Unit under clause (b) of Section 13 of the Act, the Probation Officer shall inquire into the antecedents and family history of the juvenile or the child and such other material circumstances, as may be necessary, and submit a social investigation report as early as possible, in Form VIII, to the Board.(2)Every Probation Officer shall carry out all directions given by the Board or the Committee or concerned authority and shall perform the following duties, namely -(a)to make inquiries regarding the home and school conditions, conduct, character and health of juvenile or child under their supervision;(b)to attend regularly the proceeding of the Board and submit reports;(c)to maintain diary case file and such register as may be specified from time to time;(d)to visit regularly the residence of the juvenile or the child under their supervision and also places of employment or school attended by such juvenile or the child and to submit fortnightly reports as prescribed in Form IX;(e)to accompany juveniles or children wherever possible, from the office of the Board to observation home, special home, children's home or fit person, as the case may be;(f)to bring before the Board or the Committee, immediately juveniles or children who have not been of good behaviour during the period of supervision'(g)follow-up of juveniles or children after their release from the organizations and extending help and guidance to them;(h)establishing linkages with voluntary workers and organizations to facilitate rehabilitation and social reintegration of juveniles or children and to ensure the necessary follow-up;(i)ensuring that the children's need to food and cloth are met as per the specified standard;(j)to ensure the cleanliness of the premises and maintenance of physical infrastructure including provisions of water and electricity.(3)The Probation Officer shall not employ a juvenile or children under their supervision for their own purposes or take any private service from them.
