38. Supervision and control of [Child Welfare Officers (Probation)] [These words and brackets were substituted for the words 'Probation Officers', by Maharashtra 54 of 1975, Section, Section 21(3).].
- [A Child Welfare Officer (Probation)] [These words and brackets were substituted for the words 'A Probation Officer', by Maharashtra 54 of 1975, Section, Section 21(1).] in the performance of his duties under this Act shall be an officer of the court, and shall be under the supervision and guidance of the juvenile court, where such court exists and [elsewhere of the court which passes any order under this Act in respect of the Child.] [These words were substituted for the portion beginning with the word 'elsewhere' and ending with the words 'is situated by Bombay 8 of 1954, Section 2, Schedule, Part III.]Nothing in this section shall derogate from the powers of supervision of the Chief Presidency Magistrate and the [Director (Child Welfare)] [These words and brackets were substituted for the word 'Chief Inspector of Certified Schools' by Maharashtra 54 of 1975, Section 21(2).] in Greater Bombay and the District Magistrate and the [Director (Child Welfare)] [These words and brackets were substituted for the word 'Chief Inspector of Certified Schools' by Maharashtra 54 of 1975, Section 21(2).] elsewhere.
