17. Form of supervision order. Sections 20 and 67(2)(n).
(1)When a child is placed under the care of a parent or a guardian and the competent authority deems it expedient to place the child under the supervision of a probation officer, it shall issue a supervision order as nearly as in form IV.(2)When a child has been ordered to pay a fine under clause (d) of sub-section (l) of Section 20 by a court and is ordered by it to be placed under the supervision officer, the court shall issue the supervision order as nearly as in form V.
