(1)When a child is placed under the care of a parent or a guardian and the competent authority deems it expedient to place the child under the supervision of a Probation Officer, it shall issue a supervision order as nearly as in Form VII.(2)When a child has been ordered to pay a fine under Clause (d) of sub-section (1) of Section 21 by a Children's Court and is ordered by it to be placed under the supervision of a Probation Officer, the Children's Court shall issue the supervision order as indicated in Form VIII.
