Section 72(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)Every Probation Officer shall carry out all directions give by a Board/ Committee or concerned authority and shall perform the following duties :-(a)To make inquiries regarding the home and school conditions, conduct, character and health of juvenile/child under their supervision.(b)To attend regularly the proceeding of Juvenile Justice Board or the Child Welfare or the Child Welfare Committee and submit reports;(c)To maintain diary case filed and such register as may be prescribed from time to time;(d)To visit regularly the residence of the juvenile/child under their supervision and also place of employment or school attended by such children and to submit regularly fortnightly reports in Form XII;(e)Tb accompany children wherever possible, from the office of the board to observation home, special home, children's home or lit person, as the case may be;(f)To bring before the board/committee, immediately children who have not been of good behaviors during the period of supervision;(g)Follow-up of children after their release from the organizations and extending help and guidance to them;(h)Establishing linkages with voluntary workers and organizations to facilitate rehabilitation and social reintegration of children and to ensure the necessary follow up;(i)Enquiring from each child under his/her care as to whether his/her need of food and clothing are met as per standard;(j)Enquiring from each child under his/her care as to whether the cleanliness of the premises and maintenance of physical infrastructure including provisions of water and electricity etc. have been complied with;(k)Doing a social investigation of the child through personal interview and from the family, social agencies and other sources;(l)Ensuring that the rights of the child are protected and all procedures laid down in the rules are complied with;(m)Facilitating the orientation, monitoring, education, vocational and rehabilitation programmes;(n)Facilitating the pre-release programme and helping the child to establish contacts, which can provide emotional and social support to the child after their release;(o)to prepare follow up reports in the Form XXI about the Juvenile who is released on licence.
