Section 53 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
53. Key duties of Probation Officer.
(1)On receipt of information from the Officer-in-charge, the Special Juvenile Police Unit under sub-section (b) of Section 13, the Probation Officer shall inquire into the antecedents and family history of the juvenile/child and such other materials, circumstances, as may be necessary and submit a social investigation report as early as possible in Form VIII to the Board.(2)Every Probation Officer shall carry out all directions given by a Board/Committee or concerned authority and shall perform the following duties(a)To make inquiries regarding the home and school conditions, conduct, character and health of juvenile/child under their supervision;(b)To attend regularly the proceeding of Juvenile Justice Board and submit reports;(c)To maintain diary case file and such register as may be prescribed from time to time;(d)To visit regularly the residence of the juvenile/child under their supervision and also places of employment or school attended by such juveniles and to submit regularly fortnightly reports as prescribed in Form IX;(e)To accompany juveniles/children wherever possible, from the office of the board to observation home, special home, children's home or fit person, as the case may be;(f)To bring before the board/committee, immediately juveniles/children who have not been of good behavior during the period of supervision;(g)Follow-up of juveniles or children after their release from the organisations and extending help and guidance to them;(h)Establishing linkages with voluntary workers and organisations to facilitate rehabilitation and social reintegration of juveniles/ children and to ensure the necessary follow-up;(i)Ensuring that the children's need of food and cloth are met as per standard;(j)Ensure the cleanliness of the premises and maintenance of physical infrastructure including provisions of water and electricity etc.(3)The Probation Officers shall not employ a juvenile/children under their supervision for their own purposes or take any private service from them.
