Section 10(1) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(1)On production of the child before the Board, the report containing the social background of the child, circumstances of apprehending the child and offense alleged to have been committed by the child as provided by the officers, individuals, agencies producing the child shall be reviewed by the Board and the Board may pass such orders in relation to the child as it deems fit, including orders under sections 17 and 18 of the Act, namely:(i)disposing of the case, if on the consideration of the documents and record submitted at the time of his first appearance, his being in conflict with law appears to be unfounded or where the child is alleged to be involved in petty offenses;(ii)referring the child to the Committee where it appears to the Board that the child is in need of care and protection;(iii)releasing the child in the supervision or custody of fit persons or fit institutions or Probation Officers as the case may be, through an order in Form 3, with a direction to appear or present a child for an inquiry on the next date; and(iv)directing the child to be kept in the Child Care Institution, as appropriate, if necessary, pending inquiry as per order in Form 4.
