Section 68 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
68. Duties and responsibilities of Officer-in-Charge of an institution and Superintendent.
(1)The Officer-in-Charge of the institutions shall be the controlling authority in so far as the administration activities pertaining to the institution as a whole. All the staff in the institution are his subordinates for the purpose of administration.(2)The Superintendent shall be responsible for the following, namely:-(a)To provide homely atmosphere of love, affection, care, development and welfare of juveniles or children and ensure and safeguard the rights of child or juvenile in all possible manner within the frame of rules and regulations.(b)To exercise control over the staff and shall issue instructions for the smooth and effective functioning of the institutions.(c)To ensure that all the staff are discharging their duties in accordance with the rules and regulations.(d)To ensure that the children are provided with quality and quantity of food, educational and vocational training in accordance with the aptitude and need base of the children. The officer shall personally taste the food to be given to the children.(e)Planning implementation and co-ordinate all institutional activities, programmes and operations.(f)Organise training workshops for the staff members at various levels.(g)Financial management of the institution, propose plan and non-plan schemes for the further development of the institution(h)The Officer-in-charge of the institution shall be the custodian of important confidential documents, deeds agreements, personal files of staff, valuable articles of children etc.(i)The Officer-in-charge shall be responsible for safety drinking water, proper sanitary and hygienic conditions in the institution, proper health care of children or juveniles etc.(j)In the addition to the routine visits the Officer-in-charge shall pay surprise visits at least once in fortnight during night and ensure that the institutional management is in control and vigil during night(k)The Officer-in-charge shall conduct open house meeting with the children, staff in the institution once in a week and ascertain that the children are treated satisfactorily and their rights are ensured without deviation.(l)List of vacancies available in the institutions shall be forwarded to the Commissioner on a monthly basis.(m)The Officer-in-charge shall conduct meeting with family members of children whenever such opportunities are available and encourage the parents to interact with the children and the staff to ensure that the interests of the children are honoured.(n)Proper maintenance of buildings and premises.(o)Segregation of a juvenile or child suffering from contagious or infectious diseases.(p)Proper storage and inspection of food stocks.(q)Standby arrangements for water storage, power plant, emergency lighting, etc.(r)Take prompt action to meet all kind of emergencies.(s)Any other task/duty assigned by the management from time to time.
