(1)The State Government may appoint as many probation officers, officers for the inspection of special homes, juvenile homes, observation homes or after-care organisations and such other other officers as it may deem necessary for carrying out the purposes of this Act.(2)It shall be the duty of the probation officer-(a)to inquire, in accordance with the direction of a competent authority, into the antecedents and family history of any juvenile accused of an offence, with a view to assist the authority in making the inquiiy;(b)to visit neglected the delinquent juveniles at such intervals as the probation officer may think fir;(c)to report to the competent authority as to the behaviour of any neglected or delinquent juvenile;(d)to advise and assist neglected or delinquent juveniles and, if necessary, endeavour to find them suitable employment;(e)where a neglected or delinquent juvenile is placed under the care of any person or institution on certain conditions, to see whether such conditions are being complied with; and(f)to perform such other duties as may be prescribed.(3)Any officer empowered in this behalf by the State Government may enter any special home, juvenile home, observation home or after-care organisation and make a complete inspection thereof in all its departments and of all papers, registers and accounts relating thereto and shall submit the report of such inspection to the State Government.
