Section 31(5) in The Juvenile Justice (Punjab) Rules, 1987
(5)Before a juvenile is discharged from a juvenile home or special home, as the case may be, and is sent to an aftercare home the Probation Officer or the Case Worker shall prepare and submit a report regarding the necessity and nature of aftercare assistance required by the juvenile, the period of such after care and the supervision thereof. The Superintendent of the aftercare home in which the juvenile is placed shall submit periodically a detailed progress report on the juvenile to the Chief Inspector till the juvenile is reintegrated into the community.
