Section 11(6) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(6)Where the Board decides to release the child in conflict with law on probation and place him under the care of the parent or the guardian or fit person, the person in whose custody the child is released may be required to submit a written undertaking in Form 8 for good behaviour and well-being of the child for a maximum period of three years.
