Section 44 in The Juvenile Justice (Punjab) Rules, 1987
44. Duties of Probation Officer.
(1)On receipt of information from the Officer-in-charge of a police station under clause (b) of section 19 an order from the Juvenile Welfare Board under Rule 26 of these rules, the Probation Officer shall enquire into the antecedents and family history of the juvenile and such other material circumstances as may be necessary and submit a preliminary report as nearly as in Form IX to the competent authority as early as may be allowed by the competent authority.(2)Every probation officer shall carry out all directions given to him by a competent authority and the Chief Inspector and shall perform the following duties:-(a)to make inquiries regarding the home and school conditions, conduct, character and health of juveniles under his supervision,(b)to attend regularly the court of a competent authority and submit reports,(c)to maintain diary cases files and such registers as may be prescribed from time to time,(d)to visit regularly juveniles placed under his supervision and also places of employment or school attended by such juveniles, and to submit regularly fortnightly reports, as nearly as in Form X,(e)to take juveniles wherever possible from the court of a competent authority to observation home, to juvenile home, special home or fit person,(f)to bring before the competent authority immediately juveniles who have not been of good behaviour during the period of supervision,(g)follow up of juveniles after their release from the institutions and extending help and guidance to them,(h)establishing linkage with voluntary workers and organisations to facilitate rehabilitation and social reintegration of juveniles and to ensure the necessary follow up.(3)A Probation Office shall not employ a juvenile under his supervision for his own private purposes or take any private services from him.
