Section 71(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)The Superintendent shall ensure the maintenance of reports and case files of children. The case file of each child shall be maintained in the institution containing the following information as applicable :-(a)Report of the person/agency who produced the 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 of further information;(f)Observation reports from staff members;(g)Reports from Medical Officer, I.Q. testing, aptitude testing, educational/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, regulations, special achievement (to be recorded in review report and not in this report);(n)Quarterly progress report from various sections;(o)Review sheet;(p)Menstruation report (in case of girls);(q)Pre-release programme;(r)Final progress report (records of education/vocational training, health and other progress reports may be included herewith a conclusion summarizing all of the above);(s)Leave of absence/release on licence;(t)Final discharge (shall include the pre-release report and final decision that has been made on the recommendations of that report);(u)Follow up reports;(v)Central index number;(w)Annual photograph;(x)Remarks.
