30. Procedure to be followed while sending child outside jurisdiction of competent authority. Section 67(2)(n).
(1)In the case a child whose ordinary place of residence lies outside the jurisdiction of the competent authority and the competent authority deems it necessary to take action under Section 33 it shall direct a Probation Officer to make enquiries as to the fitness and willingness of the relative or other persons to receive the child at his ordinary place of residence and whether such relative or other fit person can exercise proper care and control over the child.(2)On being satisfied on the report of the Probation Officer, the competent authority may send the child, if necessary, on execution of a bond by the child as nearly as in form XI, to the said relative or fit person on giving an undertaking by the said relative or fit person in form XII.(3)A copy of the order passed by the competent authority under Section 33 shall be sent to.....(a)the Probation Officer who was directed to submit a report under sub-rule (1);(b)the Probation Officer, if any, having jurisdiction over the place where the child is to be sent;(c)the court having jurisdiction over the place where the child is to be sent;(d)the relative of the person who is to receive the child.(4)Any breach of the bond or undertaking given under sub-rule (2) shall render the child, if found at any time at any place within the State of Haryana, liable to be brought before the competent authority who may make an order directing the child to be sent to an institution.(5)During the pendency of the orders under sub-rule (3), the child shall be sent by the competent authority to an observation home.
