Section 54 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
54. Maintenance of case file.
(1)The case file of each juvenile and child shall be maintained in the institution containing the following information, namely: -(a)report of the person or agency who produced the juvenile before the Board;(b)officer-in-charge's, Probation officer's or Child Welfare officer's, counselor's and Case Workers reports;(c)information from previous institution;(d)report of the initial interaction with the juvenile, information from family members, relatives, community, friends and miscellaneous information;(e)source of further information;(f)observation reports from staff members;(g)regular health status reports from Medical officer, drug de-addiction progress reports, progress reports vis-a-vis psychological counselling or any other mental health intervention, where applicable;(h)Intelligence Quotient (I.Q) testing, aptitude testing, educational or vocational tests;(i)social history;(j)summary and analysis by case-worker and officer-in-charge;(k)instruction regarding training and treatment programme and about special precautions to be taken;(l)leave and other privileges granted;(m)special achievements and violation of rules, if any;(n)quarterly progress report;(o)individual care plan, including pre-release programme, post release plan and followup plan as prescribed in Form XXI;(p)leave of absence or release under supervision;(q)final discharge;(r)follow-up reports;(s)annual photograph;(t)case history duly filled in prescribed Form XX;(u)follow-up report of post release cases as per direction of the competent authority if any; and(v)remarks.(2)All the case files maintained by the institutions and the Board or Committee shall, as far as possible, be computerised and networked so that the data is centrally available to the State and the District Child Protection Unit and the State Government.
