(3)Notwithstanding anything contained in sub-section (1) or (2), a juvenile court or any court empowered under section 8 to exercise the powers, of a juvenile court may, for the purposes of any particular case or proceeding, appoint any other person as [a Child Welfare Officer referred to in clause (e) of sub-section (1) of this section] [These words, brackets, letter and figure were substituted for-the words 'a Probation Officer', by Maharashtra 54 of 1975, Section, Section 20(2).] if in its opinion such appointment is expedient or necessary.
