Section 17 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
17. Duties of the Superintendent.
(1)The Superintendent shall be responsible for the following, namely:-(a)security measure and periodical inspection thereof;(b)proper maintenance of buildings and premises;(c)prompt, firm and considerate handling of all disciplinary matters;(d)careful handling of plant and equipment;(e)accident preventive measures;(f)fire preventive measures;(g)segregation of a juvenile or child suffering from contagious or infectious diseases;(h)proper storage and inspection of food stuffs;(i)stand-by arrangements for water storage, power plant, emergency lighting, etc.(2)In the event of an escape of a juvenile or a child, the following action shall be taken, namely:-(a)The Superintendent shall immediately send the guards in search of the juvenile, at places like railway stations, bus stands and other places where the juvenile is likely to go.(b)The parents or guardians shall be informed immediately about such escape.(c)A report shall be sent by the Superintendent to the area Police Station along with the details and description of the juvenile or the child, with identification marks and a photograph, with a copy to the Board and to the District Magistrate.(d)The District Magistrate shall hold a preliminary inquiry about such escape and send his report to the Board and the controlling officer.(e)Tire controlling officer shall conduct a detailed inquiry on the report of the District Magistrate to find out whether an employee has knowingly or connived or induced a juvenile to escape.(3)On the occurrence of any case of death or suicide the procedure to be adopted shall be as under :-(a)If a juvenile or child dies within twenty-four hours of his admission to the institution an inquest and post-mortem examination shall be held at the earlier.(b)Whenever a sudden or violent death, or death from suicide or accident takes place immediate information shall be given to the Superintendent and the Medical Officer.(c)The Superintendent and the Medical Officer shall examine and inspect the dead body and in case a juvenile dies due to causes other than natural causes, or if the cause of death is not known, or if the death has occurred due to suicide, violence or accident, or whenever there is any doubt or complaint or question concerning the cause of death of any juvenile, the Superintendent shall inform the Officer Incharge of the Police Station having jurisdiction.(d)The Superintendent shall also give intimation to nearest Magistrate empowered to hold inquests immediately.(e)The Medical Officer shall report to the Superintendent about the happening of the natural death of a juvenile and see that the body is decently removed to the mortuary.(f)In case of the natural death due to illness of a juvenile or child of an observation home or special home, the Superintendent shall obtain a report of the Medical Officer stating the cause of death and a written intimation about the death shall be given immediately to the nearest Police Station, the Board, the State Human Rights Commission and the authorities concerned.(g)The parents or guardians of the deceased juvenile shall be contacted and the Superintendent shall wait for at least twenty-four hours for the arrival of relatives.(h)As soon as the inquest is held, the body shall be disposed of in accordance with the known religion of the juvenile.(4)In the event of any custodial rape or sexual abuse, the following action shall be taken, namely :-(a)In case a resident makes any complaint, or occurrence of such rape or abuse comes to the knowledge of the Superintendent, a report shall be placed before the Board immediately, who shall order for special investigation and direct the local police station to register case against the persons found guilty under the relevant provisions of the Indian Penal Code.(b)The Special Juvenile Police Unit shall also take due cognizance of such occurrences and conduct necessary investigations permissible under law.(5)In the event of any other offence committed in respect of residents, the Board shall take cognizance and arrange for necessary investigation to be carried out by Special Juvenile Police Unit.
