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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

NCT Delhi - Subsection

Section 11(5)(c) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

(c)the concerned probation officer, of such apprehension to enable him to obtain information regarding social background of the juvenile and other material circumstances likely to be of assistance to the Board for conducting the inquiry. The Investigating Officer shall record the child version of the incident in the presence of Juvenile Welfare Officer/ fit person/ parents/ guardian. The child version of the incident shall be verified and if it comes to notice that an adult has caused the juvenile to be in the conflict situation an action against such adult shall be initiated keeping the interest of juvenile in mind and to ensure that he keeps away from such influence. The child version of the incident along with the verification of the same shall be produced before the Juvenile Justice Board.