Section 51 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
51. Duties of a Probation Officer.
(1)On receipt of information from the officer-in-charge, the Special Juvenile Police Unit under clause (b) of Section 13 of the Act, the probation officer shall inquire into the antecedents and family history of the juvenile or the child and such other material circumstances/as may be necessary and submit a social investigation report as early as possible, in Form VIII, to the Board.(2)Every probation officer shall carry out all directions given by the Board or the committee or concerned authority and shall perform the following duties, namely:-(a)to make inquiries regarding the home and such conditions, conduct, character and health of juvenile child under their supervisions;(b)to attend regularly the proceedings of the Board and submit reports;(c)to maintain diary case the file and such register as may be specified from time to time;(d)to visit regularly the residence of the juvenile under their supervision and also places of employment school attended by such juvenile or the child and to submit fortnightly reports as prescribed in Form IX;(e)to provide fortnightly report on Form 1 to the Board where any order has been passed by the Board under Section 15 (c)(e)(f) of the Act;(f)to accompany juveniles or children wherever possible from the office of the Board to observation home, special home, children's home or fit person, as the case may be;(g)to bring before the Board or the committee, immediate juveniles or children who have not been of good behaviour during the period of supervision;(h)follow-up of juveniles or children after their release for the organizations and extending help and guidance to them;(i)establishing linkages with voluntary workers and organizations to facilitate rehabilitation and social integration of juveniles or children and to ensure the necessary follow-up;(j)ensuring that the children's need of food and cloth are met as per the specified standard;(k)to ensure the cleanliness of the premises and maintenance of physical infrastructure including provisions of water and electricity.(3)The probation officer shall not employ a juvenile or children under their supervision for their own purposes or take any private service from them.
