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Union of India - Section

Section 68 in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

68. Personnel or staff of a Home.

(1)The personnel strength of a home shall be determined according to the duty, posts, hours of duty per day and category of children that the staff is meant to cater to.
(2)The institutional organisational set up shall be fixed in accordance with the size of the home, the capacity, workload, distribution of functions and requirements of programmes.
(3)The whole-time staff in a home may consist of Officer-in-Charge, Probation Officer (in case of Observation home or Special home), Case Workers (in case of Children's home or shelter home or after care organisation), Child Welfare Officers, Counsellor, Educator, Vocational Training Instructor, Medical Staff, Administrative staff, Care Takers, House Father and House Mother, Child Mentors, Volunteers, Store Keeper, Cook, Helper, Washerman, Safai Karamchari, Gardener as required.
(4)The part-time staff, shall include Psychiatrist, Psychologist, Occupational Ther-apist, and other professionals as may be required from time-to-time.
(5)The staff of the home shall be subject to control and overall supervision of the Officer-in-Charge who by order, shall determine their specific responsibilities and shall keep the concerned authority informed of such orders made by him from time to time.
(6)The duties and responsibilities of the staff under the Officer-in-Charge shall be fixed in keeping with the statutory requirements of the Act.
(7)The Officer-in-Charge and such other staff who may be required, shall live in the quarters provided for them within the premises of the home.
(8)The number of posts in each category of staff shall be fixed on the basis of capacity of the institution; and the staff shall be appointed in accordance with the educational qualifications, training and experience required for each category.
(9)The suggested staffing pattern for an institution with a capacity of 100 juveniles or children could be as mentioned below:-
SI. No.(1) Staff/Personnel(2) No. of Posts(3)
1. Officer-in-Charge (Superintendent) 1
2. Counsellor 2
3. Probation Officer or Child Welfare Officer or Case Worker 3
4. House Mother or House Father 4
5. Educator 2 (voluntary or part time)
6. Doctor 1
7. Paramedical staff 1
8. Store-keeper-cum-Accountant 1
9. Art & Craft-cum-Music Teacher 1 (part time)
10. PT Instructor-cum-Yoga Trainer 1 (part time)
11. Driver 1
12. Cook 2
13. Helper 2
14. Housekeeping 2
15. Gardener 1 (part time)
  Total 25
(10)The number of posts in the category of Counsellor, Case Worker or Probation Officer, House Father or House Mother, Educator, and Vocational Instructor shall propor-tionally increase with the increase in the capacity of the institution.
(11)In case of institutions housing infants, provision for Ayahs and Paramedical staff shall be made as per the need.