Section 63 in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
63. Repeal and Saving.
- The Juvenile Justice (Care and Protection) Rules, 2003, as in force within the State of Bihar shall stand repealed immediately on the publication of these Rules:Provided that anything done or omitted to be done or order issued, shall insofar as it is not inconsistent with the provisions of these Rules, be construed to have been done or issued under the relevant provisions of these Rules.Form I[See sub-rule (7) of Rule 22, sub-rule (1) of Rule 27]To,Probation Officer/Person-in-charge Voluntary Organization/Social worker/Case worker.Whereas (1) a report/complaint under Section .......................... of the Juvenile Justice (Care and Protection of Children) Act, 2000 has been received from .............................. in respect of ................................. (name of the juvenile/child) son/daughter of ........................... residing at.(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 .....(Signature)SealPrincipal Magistrate, Juvenile Justice BoardChairperson, Child Welfare CommitteeForm II[See sub-rule (8) of Rule 22, sub-rule (2) of Rule 34]Supervision Order(When the Juvenile is placed under the care of a parent, guardian or other fit person)Profile 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:
