(3)It shall be the duty of Probation Officer -(a)to inquire, in accordance with the direction of competent authority, into the antecedents and family history of any child accused of an offence, with a view to assist the authority in making the inquiry;(b)to visit neglected and delinquent child at such intervals as the Probation Officer may think fit;(c)to report to the competent authority as to the behaviour of any neglected or delinquent child;(d)to advise and assist neglected or delinquent child and, if necessary, endeavour to find him suitable employment;(e)where a neglected or delinquent child placed under the care of any person on certain conditions, to see whether such conditions are being complied with; and(f)to perform such other duties as may be prescribed.Explanation. - In this sub-section, neglected child shall mean a child against whom an order has been passed by the competent authority.
