Section 37(4) in Jammu and Kashmir Juvenile Justice Rules, 2007
(4)On being satisfied with the report of the probation officer or case marker or child welfare officer as the case may be, the competent authority may send the juvenile or the child, if necessary, on execution of a bond by the juvenile, as nearly as in Form V, to the said relative or fit person on giving an undertaking by the said relative or fit person in Form-VI.
