Section 61 in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
61. Duties of the Person-in-charge of a Child Care Institution.
(1)The primary responsibility of the Person-in-charge is of maintaining the Child Care Institution and of providing care and protection to the children.(2)The Person-in-charge shall stay within the premises to be readily available as and when required by the children or the staff and in case where an accommodation is not available in the premises, he shall stay at a place in close proximity to the Child Care Institution till such time such accommodation is made available within the premises of the Child Care Institution.(3)The general duties and functions of the Person-in-charge shall include, to:-(i)ensure compliance with the provisions of the Act and the rules and orders made thereunder;(ii)ensure compliance with the orders of the Board or the Committee or the Children's Court;(iii)provide homely and enabling atmosphere of love, affection, care and concern for children;(iv)strive for the development and welfare of the children;(v)supervise and monitor discipline and well-being of the children and the staff;(vi)plan, implement and coordinate all activities, programmes and operations, including training and treatment programmes or correctional activities as the case may be;(vii)segregate a child suffering from contagious or infectious diseases on the advice of the medical officer of the institution;(viii)segregate a child wherever required;(ix)ensure observance and follow-up of daily routine activities;(x)organize local and national festivals in the home;(xi)organize trips or excursions or picnics for children;(xii)send a list of children in Form 40 in the Child Care Institution to the Board or the Committee, as the case may be, every week and bring to the notice of the Board or the Committee, if no date is given for the production of any child before the Board or the Committee;(xiii)allocate duties to personnel;(xiv)maintain standards of care in the Child Care Institution;(xv)ensure proper storage and inspection of food stuffs as well as food served;(xvi)maintain the buildings and premises of the Child Care Institution;(xvii)maintain proper hygiene in the home;(xviii)provide accident and fire preventive measures, disaster management within the premises and also keep first aid kit;(xix)make stand-by arrangements for water storage, power back-up, inverters, generators;(xx)ensure careful handling of equipment;(xxi)employ appropriate security measures;(xxii)conduct periodical inspections, including daily inspection and rounds of the Child Care Institutions;(xxiii)take prompt action to meet emergencies;(xxiv)ensure prompt, firm and considerate handling of all disciplinary matters;(xxv)ensure proper and timely maintenance of the case files;(xxvi)maintain all records and registers required under the Act and these rules;(xxvii)prepare the budget and maintain control over financial matters;(xxviii)organise the meetings of the Management Committee set up under rule 39 of these rules and provide necessary support;(xxix)ensure monthly verification of all records and registers by the Management Committee set up under rule 39 of the rules;(xxx)liaise, co-ordinate and co-operate with the State Child Protection Society and the District Child Protection Unit as and when required;(xxxi)co-ordinate with the legal cum Probation Officer in the District Child Protection Unit or the District or State Legal Services Authority to ensure that every child is legally represented and provided free legal aid and other necessary support.(xxxii)ensure the production of the child before the Board or the Committee or the Children's Court on the date of such production and to ensure that the dates for the said purpose are recorded.(4)The Person-in-charge shall inspect the Child Care Institution as often as possible but not less than twice a day. He shall make a record of the timings of his inspection and also note his observations in a separate book maintained for the purpose, especially with regard to:(i)maintenance of hygiene and sanitation,(ii)maintenance of order,(iii)quality and quantity of food,(iv)hygienic maintenance of food articles and other supplies,(v)hygiene in the medical centre and provisions for medical care,(vi)behaviour of the children and staff,(vii)security arrangements, and(viii)maintenance of files, registers and books.(5)Anything irregular that comes to the notice of the Person-in-charge shall be enquired into and resolved and the date, time and nature of the action taken shall be noted in the book.(6)Where a problem of urgent nature has not been resolved within two working days, the Board or the Committee or the District Child Protection Unit shall be informed.(7)In case the Person-in-charge is on leave or otherwise not available, the duties of the Person-in-charge shall be performed by the Child Welfare Officer as designated by the Person-in-charge.
