Section 41(6) in The Juvenile Justice (Punjab) Rules, 1987
(6)The duties of the Chief Inspector shall be determined in accordance with the provisions of the Act and the requirements of these rules. The Chief Inspector shall be responsible for the inspection of institutions set up or recognised under the Act. His inspection reports shall contain comments and suggestions on the following items pertaining to the working of the institutions, namely :-(a)physical setting in terms of buildings, space requirements, living quarters for juveniles, class rooms, sick rooms, water supply and sanitary arrangements, playgrounds, quarters on the premise for essential staff, general cleanliness, etc.(b)quality and quantity of food given to the juveniles;(c)clothing and bedding;(d)facilities for medical treatment including arrangements for immunisation and preventive and curative services;(e)arrangements for education and vocational training;(f)maintenance of case files of juveniles in institutions;(g)arrangements made for recreation, games, P.T., library, etc;(h)provision of staff of various categories;(i)registers and Accounts;(j)difficulties and grievances of personnel;(k)difficulties and grievances of juveniles; and(l)review of the impact of the institutional programmes.
