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State of Maharashtra - Section

Section 64 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

64. Personnel for management of institutions.

(1)The personnel strength of a home shall be determines according to the duty, posts, hours of duty per day as the base for each category of stall.
(2)The institutional organisational set up shall be fixed in accordance with the size of the home, the capacity, workload, distribution of functions and other requirements of programmes.
(3)The staffing pattern for institutions shall be decided keeping in mind the type and strength of the Home and notified through government circulars from time to time.
(4)The whole-time staff in a home may consist of Superintendent or the Officer in charge, Probation Officer (in case of Observation Home or Special Home), Case Workers (in case of children's home or shelter home or after care organisation), Child Welfare Officers, Counsellor, teachers, Vocational Training Instructor, Medical staff, administrative staff, care takers, house father and house mother, store keeper, cook, helper, washermen, safai karamchari, gardener as required.
(5)The part-time staff, shall include Psychiatrist, Psychologist, occupational therapist, and other professionals as may be required from time to time.
(6)The staff of the home shall be subject to control and overall supervision of the Superintendent or the Officer-in-charge, which by an order, shall determine their specific responsibilities and shall keep the concerned authority informed of such orders made by him from time to time.
(7)The duties and responsibilities of the staff under the Superintendent or the Officer-in-charge shall be fixed in keeping with the statutory requirements of the Act.
(8)The Superintendent or the Officer-in-charge and such other staff who may be required, shall live in the quarters provided for them within the premises of the home.
(9)The number of posts in each category of staff shall be fixed on the basis of capacity of the institution; and the staff shall be appointed in accordance with the educational qualifications, training and experience required for each category.