Section 6(9) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(9)On production of a juvenile before the Board, the Board shall by issuing an order in Form IV direct the Probation Officer concerned to inquire into the character and social antecedents of the juvenile and furnish the social investigation report of such juvenile to the Board in Form I. For this purpose, the Probation Officer may take the opinions of the professionals or experts on cases pertaining to the psychological or psychiatric problems of the juvenile. The Board can also directly ask the professionals to furnish a special report about the juvenile in conflict with law.
