Section 11(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)On production of the juvenile in conflict with law before the Board, the report containing social background of such juvenile and circumstances of apprehension and offence alleged to have been committed provided by the officers, individuals, agencies producing the juvenile, shall be reviewed by the Board, and the Board, shall pass the following order in the first summary inquiry on the same day, namely:-(a)dispose of the case, if the evidence of juvenile in conflict with law appears to be unfounded or where such juvenile is involved in trivial law breaking;(b)transfer to the Committee, matters concerning juveniles clearly stated to be in need of care and protection in the police report submitted to the Board at the time of production of the juvenile;(c)release the juvenile in the supervision or custody of fit persons or fit institutions or probation officers, as the case may be by passing an order in Form-I, with a direction to appear or present a juvenile for an inquiry on the next date;(d)detain the juvenile in conflict with law in an Observation Home or fit institution pending inquiry, only in cases of such juveniles involvement in serious offences as per an order passed in Form-II; and(e)in all cases of release pending inquiry, the Board shall notify the next date of hearing, not later than 15 days of the first summary enquiry and also seek social investigation report from the concerned Probation Officer through an order passed in Form-III;
