(1)On receipt of information from the Officer-in-Charge of a police station under Clause (b) of Section 19, on order from the Child Welfare Board under Rule 25 of these Rules, the probation officer shall enquire into the antecedents and family history of the child and such other material circumstances as may be necessary, and submit a preliminary report as in Form IX to the competent authority as early as possible but not later than ten weeks or such further periods as may be allowed by the competent authority.(2)Every probation officer shall carry out all directions given to him by a competent authority and the Chief Inspector and shall perform the following duties :(i)to make inquires regarding the Home and School conditions, conduct character and health of children under his supervision;(ii)to attend regularly the Court of competent authority and submit reports;(iii)to maintain diary, case files and such registers as may be prescribed from time to time;(iv)to visit regularly children placed under his supervision and also places of employment or school attended by such children and to submit regular monthly reports as nearly as in Form X;(v)to take children, wherever possible, from the Court of a competent authority or Observation Home to Children's Home School, or fit person;(vi)to bring before the competent authority immediately children who have not been or good behaviour during the period of supervision.(3)A probation officer shall not employ a child placed under his supervision, for his own private purposes or take any private service from him.
