- A Reformation Officer shall, subject to the rules made under this Act and to the directions of the court(a)visit or receive visits from the child or youthful offender at such reasonable intervals as may be specified in the order passed by the court or subject thereto, as the Reformation Officer may think fit;(b)see that the relative of the child or the youthful offender, as the case may be, or other person to whose care such child or youthful offender is committed, observe the conditions of the bond;(c)report to the court as to the behaviour of the child or the youthful offender, as the case may be;(d)advise, assist and befriend the child or the youthful offender, and when and where necessary, endeavour to arrange for his education or to find him suitable employment; and(e)per form any other duty which may be prescribed, or which the court orders.
