(1)On receipt of information from the Officer-in-Charge of a police station under Clause (b) of Section 19, on order from the Child Welfare Board under Rule 25 of these Rules, the probation officer shall enquire into the antecedents and family history of the child and such other material circumstances as may be necessary, and submit a preliminary report as in Form IX to the competent authority as early as possible but not later than ten weeks or such further periods as may be allowed by the competent authority.
