Section 57 in Jammu and Kashmir Juvenile Justice Act, 1997
57. Appointment of officers.
(1)The Government may appoint as many Probation Officers, for the inspection of special homes, juvenile homes, observation homes or after-care organization and such other officers as it may deem necessary for carrying out the purposes of this Act.(2)It shall be the duty of the Probation Officer(a)to inquire, in accordance with the directions of a competent authority, into the antecedents and family history of any juvenile accused of an offence, with a view to assist the authority in making inquiry;(b)to visit neglected and delinquent juvenile at such intervals as the Probation Officer may think fit;(c)to report to the competent authority as to the behaviour of any neglected delinquent juvenile;(d)to advice and assist neglected delinquent juveniles and if necessary, endeavour to find them suitable employment;(e)where a neglected or delinquent juvenile is placed under the care of any person or institution on certain conditions to see whether such conditions are being complied with; and(f)to perform such other duties as may be prescribed.(3)Any officer empowered in this behalf by the Government may enter any special home, juvenile home, observation home or after-care organisation and make a complete inspection thereof in all its departments and of all papers, registers and accounts relating thereto and shall submit the report of such inspection to the Government.
