Section 63 in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
63. Duties of the House Mother or House Father.
(1)Every house father or house mother shall abide by the directions of the Person-in-charge.(2)The general duties, functions and responsibilities of a house father or house mother shall be as follows:(i)handle every child in the Child Care Institution with love and affection;(ii)take proper care of the child and ensure his welfare;(iii)provide each child upon his reception with all necessary supplies like clothing, toiletries and such other items required for daily usage.;(iv)replenish the provisions or supplies as per scale and need of the child;(v)maintain discipline among the children;(vi)ensure that the children maintain personal cleanliness and hygiene;(vii)look after maintenance, sanitation and maintain hygienic surroundings;(viii)implement the daily routine of every child in an effective manner and ensure the participation of the children;(ix)look after safety and security arrangements in the Child Care Institution;(x)escort the children whenever they go out of the Child Care Institution for purposes other than production before the Board or the Committee or the Children's Court;(xi)report to the Person-in-charge and to the Child Welfare Officer about the child assigned to the Child Welfare Officer;(xii)maintain the registers, relevant to their duties; and(xiii)any other duty as may be assigned by the Person-in-charge of the Child Care Institution.
