Section 28(2) in The Juvenile Justice (Punjab) Rules, 1987
(2)After the order of release on licence in Form VIII is issued by the State Government/Administrator, it shall be read out to the licensee and his signature obtained. The conditions on which he has been released on licence shall be explained to him in detail. The copies of the order of release on licence shall be sent to the parent or guardian and the Probation Officer who will supervise the juvenile during the licence period. On the release of any juvenile on licence, information shall be sent by the Superintendent to the competent authority under whose orders the juvenile was kept in the institution.
