Section 60(2) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
(2)_________ son/daughter of _______ residing at _______ has been produced before the Board/Committee under section ______ of the Juvenile Justice (Care and Protection of Children) Act, 2000.You are hereby directed to enquire into the character and social antecedents of the said juvenile and submit your social investigation report on or before _____ or within such time allowed to you by the Board/Committee.Dated this ___________ day of _____________ 20 _______________.Seal(Signature)Principal Magistrate, Juvenile Justice Board/Chairperson, Child Welfare Committee.Form-II(See sub-rule (8) of rule 22 and sub-rule (2) of rule 34)Supervision OrderWhen the juvenile is placed under the care of a parent, guardian or other fit personProfile No. _______________ of _____________20 ________________.Whereas ______ (name of the juvenile/child) has this day found to have committed an offence and has been placed under the care of (name) ______ (address) _______ on executing a bond by the said _________ and the court is satisfied that it is expedient to deal with the said juvenile or child by making an order placing him/her under supervision. It is hereby ordered that the said juvenile be placed under the supervision of _______ probation officer/case worker, for a period of _________ subject to the following conditions :-
