Section 19 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
19. Maintenance of case File.
- The Case File of each child shall be maintained in the institution containing the following information as applicable:(1)report of the person/agency who produced the child before the Board;(2)probation officer's report;(3)information from previous institution, if any;(4)initial interview material, information from family members, relatives, community, friends and miscellaneous information;(5)Source of further information;(6)observation reports from staff members;(7)reports from Medical Officer, I.Q testing, aptitude testing, educational/ vocational tests;(8)social history;(9)summary and analysis by Superintendent;(10)initial classification sheet;(11)instruction regarding training and treatment programme and about special precautions to be taken;(12)leave and other privileges granted;s(13)special achievements;(14)violation of Rules and Regulations;(15)quarterly progress report from various sections;(16)review sheet;(17)M.C. Report (in case of girls);(18)pre-release programme;(19)final progress report (Educational/ vocational training, Health and other personal details in a summarised form);(20)leave of absence/release on license;(21)final discharge (include the pre-release report/rehabilitation plan proposed for the individual);(22)follow up reports;(23)central index number;(24)annual photograph;(25)remarks;Note. - All the case files maintained by the institutions and the Competent Authorities should be computerised and networked so that the data is centrally available. The reports of the Probation Officer or Social Worker shall be confidential, as provided under Section 51 of the Act.
