Section 20 in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
20. Maintenance of case file. [Section 68(2)(iii)(iv)].
(1)The case file of each juvenile or child shall be maintained in the institution containing the following information's, so far as applicable :-(a)report of the person or agency who produced the juvenile or child before the Board.(b)probation officer's report;(c)information from previous institution;(d)initial interview material, information from family members, relatives, community friends and miscellaneous information;(e)source reports from staff members;(f)observation reports from staff members;(g)reports from Medical Officer, Intelligence Quotient (I.Q.) testing, aptitude testing, educational or vocational tests;(h)social history;(i)summary and analysis by Officer-in-charge;(j)initial classification sheet;(k)instruction regarding training and treatment programme and about special precautions to be taken;(l)leave and other privileges granted;(m)violation of rules, if any, and special achievements;(n)quarterly progress report from various sections;(o)review sheet;(p)Monthly Cycle (m.c.) report (in case of girls);(q)pre-release programme;(r)final progress report;(s)leave of absence or release of licence;(t)final discharge;(u)follow-up reports;(v)central index number;(w)annual photograph; and(x)remarks;(2)All the case files maintained by the institutions and the Board shall, as far as practicable, be computerised and networked so that the data is centrally available.
