Section 20 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
20. Maintenance of case file.
- The case file of each juvenile shall be maintained in the institution containing the following information as applicable, namely(a)report of the person/agency who produced the juvenile before the Board;(b)probation officer's report;(c)information from previous institution;(d)initial interview material, information from family members, relatives, community, friends and miscellaneous information;(e)source of further information;(f)observation reports from staff members;(g)reports from Medical Officer, I.Q. testing, aptitude testing, educational/vocational tests;(h)social history;(i)summary and analysis by Officer-in-charge;(j)Initial classification sheet;(k)instruction regarding training and treatment programme and about special precautions to be taken;(l)leave and other privileges granted;(m)violation of rules, regulations, special achievements;(n)quarterly progress report from various sections;(o)review sheet;(p)M. C. report (in case of girls);(q)pre-release programme;(r)final progress report;(s)leave of absence/release on license;(t)final discharge;(u)follow up reports;(v)central index number;(w)annual photograph;(x)remarks.Note - All the case files maintained by the institutions and the Juvenile Justice Board shall be computerised and networked so that the data is centrally available.
