Section 50(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)The case file of each juvenile or child shall be maintained in the institution containing the following information:-(a)report of the person or agency who produced the juvenile or child before the Board;(b)officer-in-charges, probation officer's, child welfare officers, counsellors and caseworkers reports;(c)information from previous institution;(d)report of the initial interaction with the juvenile or child, information from family members, relatives, community, friends and miscellaneous information;(e)source of further information;(f)observation reports from staff members;(g)regular health status reports from Medical Officer, drug de-addiction progress reports, progress reports vis-a-vis psychological counselling or any other mental health intervention, where applicable;(h)intelligence quotient (I.Q) testing, aptitude testing, educational or vocational tests;(i)social history;(j)summary and analysis by case-worker and Officer-in-charge;(k)instruction regarding training and treatment programme and about special precautions to be taken;(l)leave and other privileges granted;(m)special achievements and violation of rules, if any, ;(n)quarterly progress report;(o)individual care plan, including pre-release programme, post release plan and follow-up plan as specified in Form XXI;(p)leave of absence or release under supervision;(q)final discharge;(r)follow-up reports;(s)annual photograph;(t)case history in Form XX;(u)follow-up report of post release cases as per direction of the competent authority, if any; and(v)remarks.
