- As far as possible the following forms shall be used for the purposes noted against each :(a)Form III-Bond to be signed by a child who has been ordered under Section 34 of the Children Act, 1970 to be sent to a relative or a fit person to his ordinary place of residence;(b)Form IV-Undertaking to be given by the person to whose care the child is to be sent to his native place, vide Section 34 of the Act;(c)Form XI-Form of information of arrest of child to his parent or guardian under Section 19(a);(d)Form XII-Form of information of arrest of a child to the Probation Officer under Section 19(b) of the Act;(e)Form XIII-Form of report of the Probation Officer for the purposes of sub-section (3) of Section 16 or proviso to sub-section (2) of Section 21 of the Act;(f)Form XIV-Order of the competent authority sending a child to a Children's Home/School under the provisions of the Act;(g)Form XV-Order for the removal of a child from the charge of his parent or guardian under sub-section (2) of Section 14 of the Act;(h)Form XVI-Show cause notice under sub-section (2) of Section 14;(i)Form XVII-Search warrant under sub-section (2) of Section 14 of the Act.
