(1)On receipt of a report under sub-section (1) of Section 13 or whenever a person arrested under sub-section (1) of Section 12 is brought before the Board under sub-section (3) of Section 12, or whenever a complaint is received from a parent or guardian of a child under Section 16, the Board may order as nearly as in form 1, a probation officer to enquire into the character and social antecedent of the child.
