Section 42 in The Juvenile Justice (Punjab) Rules, 1987
42. Inspection of institutions.
(1)Every Chief Inspector, Inspector and Assistant Inspector shall, during his inspection or visit to an institution, give every juvenile committed or remanded to its care an opportunity to make any complaint or application to him which such juvenile may wish to make.(2)Every such Inspector shall at the conclusion of his inspection note in the inspection book of the institution the fact that he has inspected it on a particular date.(3)Every Inspector and Assistant Inspector shall submit to the Chief Inspector a detailed report of his inspection.(4)The Chief Inspector shall, either on his own inspection or on the inspection report of other inspecting staff, communicate to the Superintendent of the institution so inspected such suggestions or directions as he may deem fit and necessary.(5)Any place of safe custody in which the juvenile is kept shall be open to inspection by the District Magistrate, any Magistrate deputed by the District Magistrate, member of a Juvenile Welfare Board, Magistrate of a Juvenile Court, the Chief Inspector and his inspecting staff and any officer of the State Government/Administrator so empowered in this behalf.(6)The occupier or manager of such place of safe custody shall give every facility to the Probation Officer who visits the juvenile for the purpose of making inquiries into his case.(7)Any registered medical practitioner empowered in this behalf by the State Government/Administrator may visit any institution, a fit person or fit institution at any time with or without notice in order to report to the Chief Inspector on the health of the inmates and the sanitary condition of the institution.(8)In addition to the inspecting staff appointed under the Act, every Government District Inspector of Schools shall also be an ex-officio Inspector of the institutions set up or certified under this Act within his local jurisdiction. He shall carry out purely educational inspection of the institutions whose educational curriculum is recognised to be in accordance with the curriculum approved by the Directorate of Education. He shall also carry out inspection of such institutions within his local jurisdiction as require recognition of the educational curriculum prescribed by the said directorate. He shall comply with such directions as the Chief Inspector may consider it necessary to give him through the Director of Education and shall submit inspection reports of the institutions to the Chief Inspector through the Director of Education.(9)Such Inspector shall inspect the premises of each such institution within his jurisdiction, see the juveniles and satisfy himself that all the registers pertaining to literary education are maintained according to the rules for the time being in force and that proper arrangements are made for the safe custody of all such records. Each year he shall personally arrange for the examination of the literacy classes of each such institution and shall submit to the Director of Education any suggestions he may wish to make. The Director of Education shall forward such reports to the Chief Inspector with his remarks, if any.(10)The industrial, technical, agricultural or other vocational training classes run by the institutions shall be inspected by the Director of Employment and Training or by an officer authorised by him in this behalf or by an officer of the Agriculture or other Departments concerned as the case may be shall forward the inspection report to the Chief Inspector.
