Section 47(2)(c) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(2)(c) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(c)The case file of each child shall be maintained in the institution containing the following information as applicable-

(i)Central index number;

(ii)Annual photograph;

(iii)Report of the person/agency who produced the child before the competent authority; (same as the format of the Social Investigation Report);

(iv)Probation Officer's report (also in the format of the Social Investigation Report);

(v)Information from previous institution;

(vi)Observation reports from staff members relating to the child's progress in education, health, report of menstruation (in case of girls), emotional status, social history;

(vii)Summary Report by Officer-in-Charge;

(viii)Reports from Medical Officer. I.Q. testing, aptitude testing, educational/vocational tests;

(ix)Initial classification sheet and care plan of the child;

(x)Special precautions to be taken, including those relating to diet, allergies, allergic reactions to any medicine, details of person who may not be provided access to the child, etc.;

(xi)Leave and other privileges granted;

(xii)Quarterly progress report from various sections;

(xiii)Review sheet including violation of rules, regulations;

(xiv)Pre-release programme;

(xv)Final progress report (records of education/vocational training, health and other progress reports may be included here with a conclusion summarizing all of the above);

(xvi)Leave of absence/release on licence;

(xvii)Final discharge (shall include the pre-release report and final decision that has been made on the recommendations of that report);

(xviii)Remarks.

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State of Madhya Pradesh - Subsection

Section 47(2)(c) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003