(2)Every probation officer shall carry out all directions given to him by a competent authority and the Chief Inspector and shall perform the following duties :(i)to make inquires regarding the Home and School conditions, conduct character and health of children under his supervision;(ii)to attend regularly the Court of competent authority and submit reports;(iii)to maintain diary, case files and such registers as may be prescribed from time to time;(iv)to visit regularly children placed under his supervision and also places of employment or school attended by such children and to submit regular monthly reports as nearly as in Form X;(v)to take children, wherever possible, from the Court of a competent authority or Observation Home to Children's Home School, or fit person;(vi)to bring before the competent authority immediately children who have not been or good behaviour during the period of supervision.
