Section 54(2) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)
(2)Every probation officer shall carry out all directions given by the Board or the Committee or concerned authority and shall perform the following duties, namely.-(a)to make inquiries regarding the home and school conditions, conduct character and health of juvenile or child under their supervision.(b)to attend regularly the proceeding of the Board and submit reports;(c)to maintain diary case file and such register as may be specified from time to time;(d)to visit regularly the residence of the juvenile or the child under their supervision and also places of employment or school attended by such juvenile or the chi Id and to submit fortnightly reports as prescribed in Form IX.(e)to accompany juvenile or children where ever possible, from the office of the Board to observation home, special home, children's home or fit person, as the case may be;(f)to bring before the Board or the Committee, immediately juveniles or children who have not been of good behaviour during the period of supervision;(g)follow-up of juveniles or children after their release from the organizations and extending help and guidance to them;(h)establishing linkages with voluntary workers and organizations to facilities rehabilitation and social reintegration of juvenile or children and to ensure the necessary follow up;(i)ensuring that the children's need of food and cloth are met as per the specified standard,(j)to ensure the cleanliness of the premises and maintenance of physical infrastructure including provisions of water and electricity.
