Section 46(3) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(3)On being satisfied on the report of the Probation Officer/Case Worker/Child Welfare Officer, as the case may be, the competent authority may send the juvenile/child if necessary on execution of a bond by the juvenile as nearly as in Form V to the said relative or fit person or giving an undertaking by the said relative or fit person or giving an undertaking by the said relative of fit person in Form VI.
