Section 22(7) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
(7)The Board shall, in Form-I, order a Probation Officer, or otherwise to conduct a special investigation, reporting on the character and antecedents of the juvenile or child with a view to assess the best possible mode for placement, such as, with the family, an institution or otherwise permissible under the Act.
