Section 73(3) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(3)The case file shall contain the following namely:(i)report of the person or agency who produced the child before the Board or Committee including the report of the police;(ii)copy of FIR or DD entry in case of offence committed by or against the child;(iii)photo ID, if available;(iv)order of assignment of the Case Worker or Child Welfare Officer;(v)case history form;(vi)report of any urgent need of the child;(vii)reports of the Person-in-charge, Probation Officer or Child Welfare Officer, counsellor and caseworker;(viii)the case file of the child maintained in any previous institution, if any;(ix)report of the initial interaction with the child, information from family members, relatives, community, friends and miscellaneous information;(x)source of further information about the child, his family etc.;(xi)observation reports from staff members;(xii)regular health status reports from Medical Officer, drug de-addiction progress reports,as the case may be;(xiii)psycho-social profiling, regular counselling reports, any other mental health intervention report, wherever applicable;(xiv)report of Intelligence Quotient (I.Q) testing, aptitude testing, cognitive assessment, educational or vocational tests, if conducted;(xv)instructions regarding training and treatment programme and special precautions to be taken;(xvi)copy of the personal belongings register;(xvii)copy of order declaring the age of the child;(xviii)leave and other privileges granted;(xix)Rehabilitation Card;(xx)quarterly progress report;(xxi)individual care plan, including pre-release programme, post release plan and follow Jharkhand Gazette (Extraordinary), Tuesday, 9th January, 2018 up plan as prescribed and modifications therein;(xxii)fortnightly and monthly report of the effectiveness of the care plan;(xxiii)record of difficulties faced by the child and their resolution;(xxiv)record of the complaints of the child and action taken on them;(xxv)feedback given by the child;(xxvi)leave of absence or release under supervision;(xxvii)report about a visitor visiting the child being found to have objectionable or prohibited articles;(xxviii)report of the child having such articles and action taken on the same;(xxix)report of any unacceptable behaviour and outcome;(xxx)report of any exceptional behaviour and outcome;(xxxi)special achievements and violation of rules, if any;(xxxii)note of the rewards or earnings of the child and receipt by the child or his parent or guardian;(xxxiii)release or restoration order;(xxxiv)escort order, if any;(xxxv)compliance report of release in case of children under rehabilitation intervention stay;(xxxvi)report of the child not being released and compliance report of the directions issued on non-release of a child;(xxxvii)follow-up reports;(xxxviii)annual photograph;(xxxix)follow-up report of post release cases as per the direction of the Board or the Committee or the Children's Court;(xl)copy of any other report called by the Board or the Committee or the Children's Court in respect of the child; and(xli)remarks, if any.
