Section 69 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
69. Duties of case workers and Child Welfare Officer.
- The general duties, functions and responsibilities of Case Workers and Child Welfare Officer shall be as follows, namely:-(a)Making social investigation of the child through personal interview and from the family, social agencies and other sources;(b)Clarifying problems of the child and dealing with their difficulties in institutional life;(c)Participating in the orientation, classification, education, vocational and rehabilitation programmes;(d)Establishing cooperation and understanding between the child and the Officer-in-charge ;(e)Assisting the child to develop contacts with family and also providing assistance to family members;(f)Participating in the pre-release programmes, and helping the child to establish contacts which can provide emotional and social support to child after their release;(g)Ensuring that the children's need of food and cloth are met as per standard;(h)Ensure the cleanliness of the premises and maintenance of physical infrastructure including provisions of water and electricity etc.(i)Any other task/duty assigned by the management from time to time.
