17. Child Welfare Board to call report of Probation Officer.
- On receipt of a report under sub-section (1) of Section 14, or whenever a person arrested under sub-section (2) of Section 13 is brought before the Board under sub-section (3) of Section 13 or whenever a complaint is received from a parent or guardian of a child under Section 17, the Board may order as nearly as in Form V a Probation Officer to enquire into the character and social antecedents of the child.
