Section 62(6) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(6)Upon assignment of the child to a Child Welfare Officer or Case Worker, the Child Welfare Officer or Case Worker shall:(i)Prepare the case file of the child;(ii)Maintain the Protective Custody Card;(iii)Prepare and maintain the medical record of the child and ensure that the treatment of the child is not interrupted or neglected;(iv)Meet the child every day to ensure his safety, welfare and development; assist the child to adjust to the life in the Child Care Institution. A newly received child shall be met more often than once a day;(v)Gather information about the child within the initial five days to ascertain the child's education, vocational status and aptitude and emotional status;(vi)Have the necessary medical or mental tests, assessments and examinations of the child conducted;(vii)Study the reports and prepare in consultation with the child and his family members, an individual care plan for the child in Form 7 for the period pending inquiry, to be placed in the case file of the child. The Child Welfare Officer or Case Worker may consult the counselor, psychologists or such other person as he deems fit in this regard;(viii)In keeping with the individual care plan, a daily routine shall be developed for the child and explained to him;(ix)Ensure that the child adheres to the routine activities so developed and take timely reports from the caregivers in this respect;(x)Review periodically the implementation and effectiveness of the individual care plan and if necessary, suitably modify the individual care plan in Form 7 and/or the routine activities of the child with the approval of the Management Committee;(xi)Resolve the problems of the child and deal compassionately with their difficulties in life in the Home;(xii)Participate in the orientation, monitoring, education, vocational and rehabilitation programmes in respect of the child and attend parent teacher meetings in schools in respect of children assigned to them;(xiii)Attend proceedings of the Board or the Committee or the Children's Court and furnish all information and file all reports that may be called for;(xiv)On receiving the copy of the order of declaration of age, to make the necessary changes in the record as regards the age of the child if any change is required and to place the copy of the said order in the case file of the child;(xv)Participate in the pre-release programme and help the child to establish contact which can provide emotional and social support to the child after the release;(xvi)Maintain contact with the children after their release and extend help and guidance to them;(xvii)Visit regularly the residence of the child under their supervision and also places of employment or school attended by such child and submit fortnightly reports or as otherwise directed;(xviii)Accompany the child wherever possible from the Board or the Committee or the Children's Court to Child Care Institution as the case may be;(xix)Maintain record of the next date of production of the child before the Board or the Committee or the Children's Court or for medical treatment and ensure the production of the child before the Board or the Committee or the Children's Court or for medical treatment on the said date;(xx)Maintain the registers as may be specified from time to time;(xxi)Any other duty assigned by the Person-in-charge of the Child Care Institution.
