Section 6(18) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(18)When a juvenile has been placed under the supervision of a Probation Officer under sub-section (3) of section 15 the Board shall impose a condition that all necessary assistance shall be rendered by the parent, guardian or other fit person, as the case may be, to the Probation Officer to enable him to carry out the duties of supervision.
