Section 57 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
57. Journals.
- The Officer-in-Charge or Superintendent of the institutions, Assistant Superintendent or Deputy Superintendent and Medical Officer etc., shall maintain a journal for daily recording. The entries on the journal shall be of any of the events taken place on the particular day and action initiated on the part of the individual and also. All events shall be recorded.
