Section 6(29) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(29)The Board shall maintain a list of Non-Governmental Organizations, fit persons, institution and place of safety, prepared in consultation with the Probation Officers for the purpose of providing care, protection and supervision during the period of bail or on community service or on probation or during the period of community based correction in order to utilize the community resources effectively. The Probation Officer shall assist the Board in this aspect. The Board shall chalk out appropriate rehabilitation programs under the supervision of the Probation Officer.
