16. Power to commit neglected juvenile to suitable custody.
(1)If the Board so thinks fir, it may instead of making an order under sub-section (2) of section 15, for sending the juvenile to a juvenile home, make an order placing the juvenile under the care of a parent, guardian or other fit person,on such parent, guardian or fit person executing a bond with or without surety to be responsible for the good behaviour and well being of the juvenile and for the observance of such conditions as the Board may think fit to impose.(2)At the time of making an order under sub-section (1) or at any time subsequently, the Board may, in addition, make an order that the juvenile be placed under supervision for any period not exceeding three years in the first instance.(3)Notwithstanding anything contained in sub-section (1) or subsection (2), If at any time it appears to the Board, on receiving a report from the probation officer or otherwise, that there has been a breach of any of the conditions imposed by it in respect of the juvenile, it may, after making such inquiry as it deems fit, order the juvenile to be sent to a juvenile home.
