Section 8(3) in The Juvenile Justice (Punjab) Rules, 1987
(3)A copy of the orders passed by the competent authority under section 34 shall be sent to -(a)the probation officer who was directed to submit a report under sub-rule (1),(b)the probation officer, if any, having jurisdiction over the place where the juvenile is to be sent,(c)the competent authority having jurisdiction over the place where the juvenile is to be sent, and(d)the relative or the person who is to receive the juvenile.
