(1)The Administrator may appoints as many probation officers, officers for the inspection of special schools, children's homes, observation homes or after-care organisations and such other officers as he may deem necessary for carrying out the purposes of this Act.(2)It shall be the duty of the probation officer-(a)to inquire, in accordance with the direction of a competent authority, into the antecedents and family history of any child accused of an offence, with a view to assist the authority in making the inquiry;(b)to visit neglected and delinquent children at such intervals as the probation officer may think fir;(c)to report to the competent authority as to the behaviour of any neglected or delinquent child;(d)to advise and assist neglected or delinquent children and, if necessary, endeavour to find them suitable employment;(e)where a neglected or delinquent child is placed under the care of any person on certain conditions, to see whether such conditions are being complied with; and(f)to perform such other duties as may be prescribed.(3)Any officer empowered in this behalf by the Administrator may enter any special school, children's home, observation home or after-care organisation and make a complete inspection thereof in all its departments and of all papers, registers and accounts relating thereto and shall submit the report of such inspection to the Administrator.
