Section 46(5) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002
(5)A copy of the order passed by the competent authority under Section 50 shall be sent to-(a)the probation officer who was directed to submit a report under sub-rule (1);(b)the probation officer, if any, having jurisdiction over the place where the juvenile or the child is to be sent;(c)the competent authority having jurisdiction over the place where the juvenile or the child is to be sent; and(d)the relative or the person who is to receive the juvenile or the child.
