Section 16(3) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013
(3)Where an order under clause (d), clause (c) or clause (f) of subsection (1) is made, the Board may, if it is of opinion that in the interest of the juvenile and of the public, it is expedient so to do, in addition make an order that the juvenile in conflict with law shall remain under supervision of a probation officer named in the order during such periods, nor exceeding three years as may be specified therein, and may un such supervision order impose such conditions as it deems necessary for the due supervision of the juvenile in conflict with law:Provided that if at any time afterwards it appears to the Board on receiving a report from the probation officer otherwise, that the juvenile in conflict with law has not been of good behaviour during the period of supervision or that the fit institution under whose care the juvenile was placed is no longer able or willing to ensure the good behaviour and well-being of the juvenile or the juvenile has committed an offence for the second time it may, after making such inquiry as it deems fit, order the juvenile in conflict with law to e sent to a special home.
