- If it appears to the court on receiving a report from the [Child Welfare Officer (Probation)] [These words and brackets were substituted for the words 'Probation Officer' by Maharashtra 54 of 1975, Section 44(1).] or otherwise, that there has been a breach of the supervision order relating to t lie child in respect of whom the supervision order had been passed, it may after making such inquiries, as it deems fit. order the child to be [detained in a Classifying Centre or to the care of a fit person] [These words were substituted for the words 'detained in a certified school or to the care of a fit person', by Maharashtra 54 of 1975, Section 44(2).].
