Section 57(2) in Jammu and Kashmir Juvenile Justice Act, 1997
(2)It shall be the duty of the Probation Officer(a)to inquire, in accordance with the directions of a competent authority, into the antecedents and family history of any juvenile accused of an offence, with a view to assist the authority in making inquiry;(b)to visit neglected and delinquent juvenile at such intervals as the Probation Officer may think fit;(c)to report to the competent authority as to the behaviour of any neglected delinquent juvenile;(d)to advice and assist neglected delinquent juveniles and if necessary, endeavour to find them suitable employment;(e)where a neglected or delinquent juvenile is placed under the care of any person or institution on certain conditions to see whether such conditions are being complied with; and(f)to perform such other duties as may be prescribed.
