75. Release of youthful offenders under supervision.
- The court shall wherever possible order that the youthful offender released under section 72 be placed under supervision :Provided that, if it appears to the court on receiving a report from the [Child Welfare Officer (Probation)] [These words and brackets were substituted for the words 'Probation Officer' by Maharashtra 54 of 1975, Section 41.] or otherwise, that the youthful offender has not been of good behaviour during the period of supervision, it may proceed to pass such final order as it would have done, had it not placed the youthful offender on probation of good conduct.
