Section 85(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(2)On receipt of information from the Officer Incharge, the Special Juvenile Police Unit under section 15 of the Act, the probation officer shall inquire into the antecedents and family history of the juvenile or the child and such other material circumstances, as may be necessary and submit a social investigation report as early as possible, in Form XVI11 or XIX, to the Board.
