Section 21(7) in Jammu and Kashmir Juvenile Justice Rules, 2007
(7)In accordance with the rules made under sub-section (1) of Section 13 of the Act, the Board shall, in Form-I, order a Probation Officer, or otherwise to conduct a social investigation, reporting on the character and antecedents of the juvenile or child with a view to assessing the best possible mode for placement, such as, with the family, an institution or otherwise permission under the Act.
