Section 47(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)Case file. - The case file shall contain the following particulars-(a)All reports, including social investigation reports, legal records, medical records and records of disciplinary proceeding, and all other documents relating to the form, content and details of treatment, shall be placed in a confidential individual file. These files shall be kept up to date, accessible only to authorised persons including the child himself or herself and classified in such a way as to be easily understood;(b)Where possible, every child shall have the right to contest any fact or opinion contained in his or her file so as to permit rectification of inaccurate, unfounded or unfair statements. In order to exercise this right, any person shall be allowed who is authorised by the Juvenile Justice Board or the Chief Welfare Committee to have access to and to consult the file on request. Upon release, the records of children shall be sealed, and, at an appropriate time shall be destroyed;(c)The case file of each child shall be maintained in the institution containing the following information as applicable-(i)Central index number;(ii)Annual photograph;(iii)Report of the person/agency who produced the child before the competent authority; (same as the format of the Social Investigation Report);(iv)Probation Officer's report (also in the format of the Social Investigation Report);(v)Information from previous institution;(vi)Observation reports from staff members relating to the child's progress in education, health, report of menstruation (in case of girls), emotional status, social history;(vii)Summary Report by Officer-in-Charge;(viii)Reports from Medical Officer. I.Q. testing, aptitude testing, educational/vocational tests;(ix)Initial classification sheet and care plan of the child;(x)Special precautions to be taken, including those relating to diet, allergies, allergic reactions to any medicine, details of person who may not be provided access to the child, etc.;(xi)Leave and other privileges granted;(xii)Quarterly progress report from various sections;(xiii)Review sheet including violation of rules, regulations;(xiv)Pre-release programme;(xv)Final progress report (records of education/vocational training, health and other progress reports may be included here with a conclusion summarizing all of the above);(xvi)Leave of absence/release on licence;(xvii)Final discharge (shall include the pre-release report and final decision that has been made on the recommendations of that report);(xviii)Remarks.
