Section 54(1) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)On receipt of information from the Officer-in-Charge, the Special juvenile Police Unit under clause (b) of Section 13 of the Act, the Probation Officer shall inquire into the antecedents and family history of the juvenile or the child and such other material circumstances, as may be necessary, and submit a social investigation report as early as possible, in Form VIII, to the Board.
