Section 11(14) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
(14)When the juvenile is released when apprehension in a case is not warranted then an undertaking on a non-judicial paper, of the parents/ guardians or a fit person in whose custody the juvenile/child in conflict with law is released in the interest of the child, shall be made in Form - XXVII to ensure their presence on the dates during enquiry/ proceedings of the Board.
