Section 53(1) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(1)On receipt of information from the Officer-in-charge, the Special Juvenile Police Unit under sub-section (b) of Section 13, the Probation Officer shall inquire into the antecedents and family history of the juvenile/child and such other materials, circumstances, as may be necessary and submit a social investigation report as early as possible in Form VIII to the Board.
