Section 51(2) in The Juvenile Justice (Punjab) Rules, 1987
(2)........ son/daughter of ..... residing at ....... has been produced before this Juvenile Welfare Board under the provisions of sub-section (1) of section 15 of the Juvenile Justice Act, 1986.You are hereby directed to enquire into the character and social antecedents of the said Juvenile and submit your report of social enquiries on or before ...... or within such further time as may be allowed to you by the Juvenile Welfare Board.Dated this........ day of...... 19.....Seal(Signature)Chairman, Juvenile Welfare Board,Form II[See sub-rule (6) of rule 5]Supervision OrderWhen the juvenile is placed under the care of parent/guardian or other fit personCases No...... of 19.....Whereas.......................(name of the child) has this day been found to be neglected juvenile/to have committed an offence under section...................... 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 by making an order placing him/her under supervision.It is hereby ordered that the said juvenile be placed under the supervision of...................a probation officer, for a period of..................subject to the following conditions, namely :-
