Section 17 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
17. Duties of the Officer-in-Charge.
(1)Officer-in-charge shall be responsible for the following :-(a)adequate security measure and periodical inspection thereof;(b)proper maintenance of buildings and premises;(c)prompt, firm and considerate handling of all discipline problems;(d)careful handling of plant and equipment;(e)accident preventive measures;(f)fire preventive measures;(g)segregation of juvenile/child suffering from contagious/infectious diseases;(h)proper storage and inspection of food stuffs;(i)stand-by arrangements for water storage, power plant, emergency lighting, etc.(2)In the event of an escape, the action to be taken is as follows :-(a)The Officer-in-charge shall immediately send the guards in search of the juvenile at places like railway stations, bus-stands and other places where the juvenile is likely to go;(b)The parents or guardians shall be informed immediately about such escape if known;(c)A report shall be sent to the area police-station along with the details/description of the juvenile, with identification marks and a photograph; with a copy to Juvenile Justice Board and the authorities concerned;(d)The Officer-in-charge shall hold an inquiry about each escape and send his report to the Board and the authority concerned.(3)On the occurrence of any case of death or suicide the procedure to be adopted is as under-(a)If a juvenile dies within 24 hours of his admission to the institution an inquest and post-mortem examination shall be held.(b)Whenever a sudden or violent death or death from suicide or accident takes place, immediate information shall be given to the Officer-in-charge and the Medical Officer. The Officer-in-charge and the Medical Officer shall examine and inspect the dead body. In case a juvenile dies due to causes other than natural causes or if the cause of death is not known or if the death has occurred due to suicide or violence or accident or whenever there is any doubt or complaint or question concerning the cause of death of any juvenile, the Officer-in-charge shall inform the Officer-in-charge of the police-station having jurisdiction. The Officer-in-charge shall also immediately give intimation to nearest Magistrate empowered to hold inquests.(c)The Medical Officer shall report to the Officer-in-charge about the happening of the natural death of a juvenile and see that the body is decently removed to the mortuary.(d)In case of natural death or due to illness of juvenile of an observation home or special home the Officer-in-charge ^hall obtain a report of the Medical Officer stating the cause of death. A written intimation about the death shall be given immediately to the nearest police-station, Juvenile Justice Board, National Human Rights Commission and the authority concerned.(e)The parents or guardians of the deceased juvenile shall be contacted and the Officer-in-charge shall wait for 24 hours for the arrival of relatives. After the inquest is held, the body should be disposed of in accordance with the known religion of the juvenile.(4)In the event of custodial rape and/or sexual abuse, the action to be taken as follows :-(a)In case any resident makes any complaint or occurrence of such nature comes to the knowledge of the Officer-in-charge, a report shall be placed before the Juvenile Justice Board, who in turn, will order for special investigation. The Juvenile Justice Board shall direct the local police-station to register case against the person found guilty under the relevant section of the I.P.C.(b)The Special Juvenile Police Unit will also take due cognizance of such occurrences and conduct necessary investigations.(5)In the event of any other crime committed in respect of residents, the Juvenile Board will take cognizance and arrange for necessary investigation to be carried out by Special Juvenile Police Unit.
