22. Manner in which a child may be placed under the care of a parent, guardian or other fit person.
(1)The competent authority making an order placing a child under the care of parent, guardian or other fit person, as the case may be, under sub-section (1) of Section 16 or Clause (b) of sub-section (1) of Section 21, may direct such parent guardian, relative or fit person to enter into a bond in Form II, with or without sureties and in such sum of money as the competent authority may deem fit, to keep the child under proper care and control, and to be responsible for his good behaviour. In addition to the conditions prescribed in Form II, the competent authority may impose such other conditions as it may think fit for securing that the child is properly cared for and lead an honest and industrious life.(2)Where a child has been placed under the supervision of a Probation Officer, the competent authority shall impose a condition that all necessary assistance shall be rendered by the parent guardian, or other fit person, as the case may be, to the Probation Officer to enable him to carry out the duties of supervision.
