Section 46(1) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)In the case of a juvenile or a child whose ordinary place of residence lies outside the jurisdiction of the Competent Authority, and if the Competent Authority considers it necessary to take action under Section 50 of the Act, it shall direct a Probation Officer to make enquiries as to the fitness and willingness of the relative or other person to receive the juvenile or the child at the ordinary place of residence, and whether such relative or other fit person can exercise proper care and control over the juvenile or the child.
