(2)...................................... son/daughter of ..................................(name of the child)...................., residing at .................... has been produced before this Board under sub-section (1) of Section 14 of the Haryana Children Act, 1974.Now, therefore, you are hereby directed to inquire into the character and social antecedents of the said child and submit your report of social enquiries on or before .................... or within such further time as may be allowed to you by this Board.Date this ............................................................ day of.....................19.......Seal(Signatures)Chairman, Chief Child Welfare OfficerForm II[See rule 11]Warrant of Detention under sub-section (2) of Section 14 or under clause (c) of sub-section (1) of Section 20 of the Haryana Children Act, 1974.ToThe Superintendent,_________________Whereas on the ................................................. day of.................... 19, ...................(name of the child)son/daughter of........................................., aged ............................., residing *at.................... being found in case No.....................*to be a neglected child-----------------------------------------------------------------------------------------------------------*to have committed an offence under Section .................... was ordered by me,*Chairman, Chief Child Welfare Officer-----------------------------------------------------------------------------------------------------------*Children Court under Section of the Haryana Children Act, 1974, Children's home to be detained in the .................... *Special School .................... for a period of ....................This is to authorise and require you to receive the said child into your custody, and *Children's Home to keep him/her in the*Special School for the aforesaid order to be there carried into executing according to law.*Child Welfare Board/Given under hand and the seal of the ------------------------- Children CourtThis......................................................... day of................................ 19...Seal*Chairman, Child Welfare Board-------------------------------------------*Children's Court.Encl.Copy of the judgment,if any, or orders,particulars of home and previous record.*Strike which is not required.Previous history under the Haryana Children Act, 1974.Order passed including ......................Section.................... Competent authority, Date............. period of detention, if any....................Form III[See rule 12(1)]Form of Application for Recognition
