Section 5(5) in The Juvenile Justice (Punjab) Rules, 1987
(5)On production of a juvenile under sub-section (3) of section 13 or on receipt of a report under sub-section (1) of section 14 or on a complaint being received under section 17, the Board may order in Form I a probation officer or call upon a social worker to enquire into the character and social antecedents of the juvenile with a view to assessing the best possible mode for placement with the family or an institution.
