Section 78 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
78. Duties of a Probation Officer or Child Welfare Officer or Case Worker.
(1)Every probation officer or child welfare officer or case-worker shall carry out all directions given by the Board or Committee or the concerned authority and shall perform the following functions, duties and responsibilities namely:-(a)making social investigation of the juvenile or the child as per Form IV through personal interview and from the family, social agencies and other sources;(b)attending the proceedings of the Board or Committee and submitting reports as and when required;(c)clarifying problems of the juveniles or the children and dealing with their difficulties in institutional life;(d)participating in the orientation, monitoring, education, vocational and rehabilitation programmes;(e)establishing co-operation and understanding between the juvenile or the child and the Officer- in-charge;(f)assisting the juvenile or the child to develop contacts with his family and also providing assistance to family members;(g)developing a care plan for every child in consultation with the juvenile or the child and follow up its implementation;(h)participating in the pre-release programme and helping the juvenile or the child to establish contacts which can provide emotional and social support to the juveniles or the children after their release;(i)establishing linkages with voluntary workers and organizations to facilitate rehabilitation and social reintegration of the juveniles or the children and to ensure the necessary follow-up;(j)follow-up of the juveniles or the children after their release and extending help and guidance to them;(k)visiting regularly the residence of the juvenile or the child and also places of employment or school attended by such juvenile or child and submitting fortnightly reports in Form XXI;(l)accompanying the juveniles or the children where ever possible, from the office of the Board to observation home, special home, children's home or fit person, as the case may be; and(m)maintaining case file and such registers, as may be specified from time to time.(2)On receipt of information from the Police or Child Welfare Officer, under clause (b) of section 13 of the Act, the probation officer shall inquire into the antecedents and family history of the juvenile or the child and such other material circumstances, as may be necessary and submit a social investigation report as early as possible, in Form IV and form XIII, to the Board.
