36. Report and consideration of circumstances to be treated as confidential.
- The report of the Probation Officer or any circumstance considered by the competent authority under Section 34 shall be treated as confidential:Provided that the competent authority may, if it so thinks fit, communicate the substance thereof to the child or his parent or guardian and may give such child/parent or guardian an opportunity of producing such evidence as may be relevant to the matter stated in the report.
