Section 72 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
72. Duties of the Probation Officer.
(1)On receipt of information from the Officer-in-Charge the Special Juvenile Police Unit under clause (b) of Section 13, the probation officer shall inquire into the antecedents and family history of the child and such other material circumstances, as may be necessary and submit a social investigation report in Form XI as early as possible to the Board.(2)Every Probation Officer shall carry out all directions give by a Board/ Committee or concerned authority and shall perform the following duties :-(a)To make inquiries regarding the home and school conditions, conduct, character and health of juvenile/child under their supervision.(b)To attend regularly the proceeding of Juvenile Justice Board or the Child Welfare or the Child Welfare Committee and submit reports;(c)To maintain diary case filed and such register as may be prescribed from time to time;(d)To visit regularly the residence of the juvenile/child under their supervision and also place of employment or school attended by such children and to submit regularly fortnightly reports in Form XII;(e)Tb accompany children wherever possible, from the office of the board to observation home, special home, children's home or lit person, as the case may be;(f)To bring before the board/committee, immediately children who have not been of good behaviors during the period of supervision;(g)Follow-up of children after their release from the organizations and extending help and guidance to them;(h)Establishing linkages with voluntary workers and organizations to facilitate rehabilitation and social reintegration of children and to ensure the necessary follow up;(i)Enquiring from each child under his/her care as to whether his/her need of food and clothing are met as per standard;(j)Enquiring from each child under his/her care as to whether the cleanliness of the premises and maintenance of physical infrastructure including provisions of water and electricity etc. have been complied with;(k)Doing a social investigation of the child through personal interview and from the family, social agencies and other sources;(l)Ensuring that the rights of the child are protected and all procedures laid down in the rules are complied with;(m)Facilitating the orientation, monitoring, education, vocational and rehabilitation programmes;(n)Facilitating the pre-release programme and helping the child to establish contacts, which can provide emotional and social support to the child after their release;(o)to prepare follow up reports in the Form XXI about the Juvenile who is released on licence.(3)The Probation Officers shall not employ children under their supervision for their own purposes or take any private service from them.(4)To augment the existing probation service, Probation Officers may be appointed from the voluntary organization and social workers found fit for the purpose by the competent authority. Similar honorary and voluntary probation services may also be co-opted into implementation machinery by the orders of the Competent Authority.
