Section 46 in The Juvenile Justice (Punjab) Rules, 1987
46. Duties of Care Takers.
(1)The general duties, functions and responsibilities of Care Takers shall be as follows, namely:-(a)handling juveniles with love and affection;(b)taking proper care and welfare of juveniles;(c)maintaining discipline in institution;(d)maintenance, sanitation and hygiene;(e)implementing daily routine in an effective manner;(f)looking after the security and safety arrangements of the institution; and(g)escorting juveniles whenever they go out of the institution.(2)A job chart for Care Takers shall be worked out by the Chief Inspector to be strictly adhered to in all institutions.(3)A Care Taker shall be liable for departmental action for:-(a)Willingly or negligently permitting an inmate to escape;(b)Giving or attempting to give an inmate or taking out or attempting to take out from the institution any article not allowed by the Superintendent; and(c)Wilful disobedience or neglect of any rules, regulations or orders.
