Section 61(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)The order for restoration of the juvenile or child shall be made by the Committee on the basis of a fair hearing of the juvenile or child and his parents or guardian, as well as on the reports of the Probation Officers or Child Welfare Officers or Non- Governmental organisations directed by the Committee to conduct the home study and any other relevant document or report brought before the Committee for deciding the matter.
