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State of Chattisgarh - Section

Section 94 in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

94. Repeal and Saving.

- The Madhya Pradesh Juvenile Justice Rules, 1988 shall stand repealed immediately after the commencement of these Rules :Provided that any action taken, order, made under the provisions of the Rules so repealed shall be deemed to have been taken or made under the corresponding provisions of the Rules.Form I[See sub-rule (10) of Rule 10 and sub-rule (2) of Rule 20]Order for Social Investigation ReportTo,Probation Officer/Person-in-chargeVoluntary Organisation/Social Worker/Case Worker.Whereas (1) a report/complaint under section..........................of the Juvenile Justice (Care and Protection of Children) Act, 2000 has been received from............... in respect of (name of the child) son/daughter of........................................ residing at................................
(1)....................son/daughter of....................residing at..............has been produced before the Board/Committee under section........................of the Juvenile Justice (Care and Protection of Children) Act, 2000.You are hereby directed to enquire into the character and social antecedents of the said child and submit your social investigation report on or before.........................or within such time allowed to you by the Board/Committee.Dated this..................day of...............20.........
Seal (Signature)
  Principal Magistrate/Juvenile Justice Board
  Chairperson, Child Welfare Committee.
Form II[See sub-rule (13) of Rule 10]Supervision OrderWhen the Child is placed under the care of a parent, guardian or other fit personProfile No ........of....................... 20...........Whereas (name of the child) has this day found to have committed an offence and has been placed under the care of (name)........................(address)...................on executing a bond by the said...................and the court is satisfied that it is expedient to deal with the said child by making an order placing him/her under supervision.It is hereby ordered that the said child be placed under the supervision of............. probation officer/case worker, for a period of..................subject to the following conditions. -