21. Factors to be taken into consideration in passing orders by courts. - For the purpose of any order which a court has to pass under this Act, the court shall have regard to the following factors :-
(a)the character and age of the child,(b)the circumstances in which the child is living,(c)the reports made by the [Child Welfare Officer (Probation)], and(d)such other matters as may, in the opinion of the court, require to be taken into consideration in the interests of the child :Provided that, where a youthful offender is found to have committed an offence, the above factors shall be taken into consideration after the court has recorded a finding against the youthful offender that he has committed the offence.
