Section 15(5) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
(5)Where the Board decides to release the juvenile in conflict with law on probation and place him under the care of the parent or guardian or fit person, the person in whose custody the juvenile is released may be required to submit a written undertaking in Form-V for the good behaviour and well-being of the juvenile for a maximum period of three years.
