Section 9(6) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(6)The police or the designated Juvenile or the Child Welfare Officer from the nearest police station, as the case may be, shall also record the social background of the juvenile in conflict with law and circumstances of apprehension and offence alleged to have been committed in the case diary of each juvenile, which shall be forwarded to the Board forthwith.
