Section 73 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
73. Duties of the Case Worker.
- The general duties, functions and responsibilities of case worker or Child Welfare Officer shall be as follows :(a)Making social investigations/case history of the Juvenile or the child through personal interview and from the family, social agencies and other sources in Form XXIII;(b)Clarifying problems of the juvenile or the child and dealing with their difficulties in institutional life;(c)Participating in the orientation, monitoring, education, vocational and rehabilitation programmes;(d)Establishing co-operation and under standing between the juvenile or the child and the Officer-in-Charge;(e)Assisting the juvenile or the child to develop contacts with family and also providing assistance to family members;(f)Participating in the pre-release-programme and helping the juvenile or the child to establish contact which can provide emotional and social support to juvenile or child after their release;(g)Ensuring that the children's need of food and cloth are met as per the specified standard. Ensure the cleanliness of the premises and maintenance of physical infrastructure including provisions of water and electricity.
