Section 20(1) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
(1)The case file of each juvenile or child shall be maintained in the institution containing the following information, so far as applicable-(a)report of the person or agency who produced the juvenile or child before the Board;(b)probation officer's report;(c)information from previous institution;(d)initial interview material, information from family members, relatives, community, friends and miscellaneous information;(e)source of further information;(f)observation reports from staff members;(g)reports from Medical Officer, Intelligence Quotient (I.Q.) testing, aptitude testing, educational or vocational tests;(h)social history;(i)summary and analysis by Superintendent;(j)initial classification sheet;(k)instruction regarding training and treatment programme and about special precautions to be taken;(l)leave and other privileges granted;(m)violation of rules, if any, and special achievements;(n)quarterly progress report from various sections;(o)review sheet;(p)Monthly Cycle (m.c.) report (in case of girls);(q)pre-release programme;(r)final progress report;(s)leave of absence or release on license;(t)final discharge;(u)follow-up reports;(v)central index number;(w)annual photograph; and(x)remarks.
