Section 21(2) in The East Punjab Children Act, 1949
(2)The court which makes an order committing a child to the care of the relative or other fit person under this section may require such relative or other person to execute a bond with or without sureties, to be responsible for the good behaviour of the child and for the observance of such other conditions as the court may impose for securing that the child may lead an honest and industrious life, and may further order that the child be placed under the supervision of a probation officer or other person named by the court.
