Section 54 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
54. Maintenance of case file.
- The case file of each child shall be maintained in the institution or Home containing the following information, namely:-(a)report of the person or agency who produced the child before the Board or Committee;(b)probation officer's report;(c)information from previous institution;(d)initial interview material, information from family members, relatives, community, friends and miscellaneous information;(e)source of further information;(f)observation reports from staff members;(g)reports from Medical Officer, I.Q.E.Q. testing, aptitude testing, educational or vocational tests;(h)social history;(i)summary and analysis by officer-in-charge;(j)initial classification sheet;(k)instruction 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 report from various sections;(o)Medical report;(p)pre-release programme;(q)final progress report;(r)leave of absence or release on license;(s)final discharge;(t)follow-up reports;(u)annual photograph;(v)remarks;(w)Review Sheet; and(x)Monthly Cycle (M.C.) Report in case of a girl.
