Section 41 in The Juvenile Justice (Punjab) Rules, 1987
41. Headquarters Organisation.
(1)The State Government/Administrator shall provide for the appointment of staff for the supervision, control and development of services under the Act including Director/Deputy Director, Chief Inspector/Inspectors/Assistant Inspectors, Research/Statistical Officers, Accounts/Audit Officers and ministerial staff as per requirement.(2)The State Government/Administrator shall appoint an Inspector for each district to assist the Chief Inspector.(3)The Headquarter's Organisation shall have a separate wing for the development of education, vocational training and rehabilitation services as well as for the placement of juveniles released from institutions. Such a wing shall also have a unit for women with a specific function of securing for girls, opportunities for their reintegration into the community, through marriage, employment, vocational placement, etc.(4)One of the main objectives of the Headquarters Organisation will be the development of infrastructure in voluntary sector for providing services under the juvenile justice system.(5)The functions of the Headquarters Organisation will be as follows:-(a)planning, directing, coordinating, controlling, supervising and guiding the activities in the field of juvenile justice;(b)advising Government on the formulation of progressive policies and implementation of juvenile justice services;(c)implementing Government policies regarding juvenile justice development;(d)preparing Plan and Non-Plan Schemes for the development of the juvenile justice programme;(e)formulating annual budgets and exercising financial control;(f)releasing grant-in-aid for juvenile justice activities;(g)inspection of juvenile justice programmes;(h)departmental audit of juvenile justice institutions and activities;(i)training of both governmental and voluntary functionaries engaged in juvenile justice activities;(j)preparation of annual reports and compilation of statistics; and(k)research and evaluation.(6)The duties of the Chief Inspector shall be determined in accordance with the provisions of the Act and the requirements of these rules. The Chief Inspector shall be responsible for the inspection of institutions set up or recognised under the Act. His inspection reports shall contain comments and suggestions on the following items pertaining to the working of the institutions, namely :-(a)physical setting in terms of buildings, space requirements, living quarters for juveniles, class rooms, sick rooms, water supply and sanitary arrangements, playgrounds, quarters on the premise for essential staff, general cleanliness, etc.(b)quality and quantity of food given to the juveniles;(c)clothing and bedding;(d)facilities for medical treatment including arrangements for immunisation and preventive and curative services;(e)arrangements for education and vocational training;(f)maintenance of case files of juveniles in institutions;(g)arrangements made for recreation, games, P.T., library, etc;(h)provision of staff of various categories;(i)registers and Accounts;(j)difficulties and grievances of personnel;(k)difficulties and grievances of juveniles; and(l)review of the impact of the institutional programmes.
