33. Circumstances to be taken into consideration in making orders under the Act.
- In making any order in respect of a juvenile under this Act, a competent authority shall take into consideration the following circumstances, namely:-(a)the age of the juvenile;(b)the state of physical and mental health of the juvenile;(c)the circumstances in which the juvenile was and is living;(d)the reports made by the probation officer;(e)the religious persuasion of the juvenile;(f)such other circumstances as may, in the opinion of the competent authority, require to be taken into consideration in the interest of the welfare of the juvenile:Provided that in the case of a delinquent juvenile, the above circumstances shall be taken into consideration after the Juvenile Court has recorded a finding against the juvenile that he has committed the offence:Provided further that if no report of the probation officer is received within ten weeks of his being informed under section 19, it shall be open to the Juvenile Court to proceed without it.
