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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Madhya Pradesh - Subsection

Section 77(5) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(5)The number of posts in each category of staff shall be fixed on the basis of capacity of the institution. The staff shall be appointed in accordance with the educational qualifications, training experience, etc. required for each category. The suggested staffing pattern for an institution with a capacity of 100 children could be as mentioned below :-
S.No. Designation No. of post
1. Superintendent 1
2. Counselor 2
3. Case Worker/Probation Officer 3
4. House Master/Matron 4
5. Educator 2
6. Vocational Instructor 1
7. Doctor 1 (part-time)
8. Paramedical staff 1
9. Store Keeper-cum-Accountant 1
10. Driver 1  
11. Cook 2
12. Helper 2
13. Sweeper 2
14. Art and Craft-cum-Music Teacher 1 (part-time)
15. Gardener 1 (part-time)
  Total 25
The number of posts in the category of counselor, Case worker/Probation officer, House Master/Matron, Educator and Vocational Instructor shall proportionally increase with the increase in the capacity of the institution.