Section 30 in The Juvenile Justice (Punjab) Rules, 1987
30. Maintenance of case file.
- The case file of each inmate shall be maintained in a juvenile home or special home, containing the following information, namely :-(a)commitment papers, court documents and other relevant papers;(b)probation officer's report;(c)information from previous institution;(d)initial interview, material information from family members, relatives, friends and miscellaneous information;(e)sources of further information;(f)observation reports from staff members in charge of admission programmes;(g)reports from Medical Officer, I.Q. testing, aptitude testing, educational tests;(h)social history;(i)summary and analysis by Officer-in-charge of the reception unit;(j)initial classification sheet;(k)instructions regarding training and treatment programme and about special precautions to be taken;(l)leave and other privileges granted;(m)violation of rules, regulations, special achievements;(n)quarterly progress reports from various sections;(o)review sheet;(p)m.c. report (in case of girls);(q)pre-release programme;(r)final progress report;(s)release on licence;(t)final discharge;(u)follow-up reports;(v)central index number;(w)remarks.
