Section 35 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
35. Responsibilities of Child Welfare Officer.
- The Superintendent or Officer in charge of a child care institution shall be the Child Welfare Officer for the purpose of the Act. The duties, functions and responsibilities of the Child Welfare Officer or Superintendent shall be as follows:-(i)the Child Welfare Officer shall maintain individual case profile of each child through personal interview, the family, social agencies and other sources;(ii)the Child Welfare Officer shall ensure that the rights of every child are protected in all possible manner within the frame work of rules and regulations;(iii)the Child Welfare Officer is the custodian for placement orders and to carry out the orders of the Child Welfare Committees and Juvenile Justice Boards;(iv)the Child Welfare Officer shall be responsible for nutritious food (as advised by a dietitian who shall take into consideration the type of food products that are freely available in the area), safe drinking water, proper sanitary and hygienic conditions in the institution, proper health care of children;(v)the Child Welfare Officer shall nurture a congenial relationship among residents, convene meetings of various Committees, conduct the proceedings and supervise and implement the decisions of the Committees;(vi)the Child Welfare Officer shall conduct regular meetings with family members of children whenever such opportunities are available and encourage the parents to meet and interact with their children and the staff to ensure that the interests of the children are honoured;(vii)the Child Welfare Officer is responsible for executing the individual care plan for each child;(viii)the Child Welfare Officer shall work towards integration of services available with other Government Departments and the non-governmental organisations for the development of children;(ix)the Child Welfare Officer shall facilitate counselling and guidance of children having deviant behaviour;(x)the Child Welfare Officer shall plan for a pre-discharge programme that would empower the child to have a smooth and sustainable life on discharge from the child care institution;(xi)the Child Welfare Officer of any child care institution shall authorise and delegate any responsible staff for all interaction and meetings between the institution and other authorities such as Committee, Board, District Administration or others.
