Section 7 in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
7. Appointment, powers and duties of Superintendent.
(1)The Superintendent of t he remand home may be a Probation Officer or any other trained.or experienced officer appointed by the District Association with the approval of Chief Inspector of Certified Schools to hold charge of the remand home. [He shall perform his duties and exercise his powers under the general control of the Managing Committee, and the Chief Inspector.] [Added by G. N. of 20.12.1957.](2)The Superintendent shall reside on the premises of the remand home.(3)The Superintendent shall -(a)act as ex officio one of the Secretaries to the Managing Committee but shall have no right to vote;(b)be responsible for the custody, protection, treatment, training and welfare of the children in the remand home;(c)move about freely among the children, hear and redress their complaints promptly, acquaint himself with the conduct, progress and behaviour and problems of each child and see that each one of them is provided with proper food, clothing, bedding, and such other amenities as are admissible;(d)maintain discipline and order at the remand home and among the staff and see that every member of the staff behaves with tact, patience and good temper and discharges his duties satisfactorily and promptly;(e)maintain the following registers(i)Admission register.(ii)Supervision register,(iii)Weight register.(iv)Medical Treatment register.(v)Raw Material register.(vi)Log Book for visitors.(vii)Instructions to staff register,(viii)Cash Book,(ix)Budget register,(x)Inquiry register,(xi)Case files,(xii)Inward and outward registers in the prescribed forms.(xiii)Punishment book, and(xiv)Such other registers as may be directed by the Chief Inspector from time to time;(f)be responsible for the maintenance of the accounts of the remand home in forms prescribed and in accordance with the directions given by the Chief Inspector from time to time. He shall further satisfy himself that the amounts, earmarked for individual items such as purchase of food, clothing and other amenities are utilised fully, that the rates are reasonable according to the prevalent market rates and that the inmates obtain their full ration;(g)keep a constant watch on the receipts and expenditure of the remand home and shall satisfy himself by frequent periodical inspections that the registers and account books are written up-to-date, that cash balances correspond with those entered in the cash book, that the daily entries are made in the day books and that outstandings are not allowed to accumulate;(h)obtain the previous permission of the Managing Committee for leaving the remand home for more than three days and shall also notify his absence to the Chief Inspector of Certified Schools. The Managing Committee may delegate this power to the Honorary Secretary of the District Association.(4)The Superintendent may -(a)with the approval of the Managing Committee assign duties to the members of the staff of the remand home. These duties may include those connected with the management and supervision of the children in the remand home, their education, recreation, investigation and other matters connected with the juvenile courts;(b)may address the Chief Inspector direct on any matter connected with the actual administration of the remand home.
