Section 42(9) in The Juvenile Justice (Punjab) Rules, 1987
(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.
