Section 44(1) in The Juvenile Justice (Punjab) Rules, 1987
(1)On receipt of information from the Officer-in-charge of a police station under clause (b) of section 19 an order from the Juvenile Welfare Board under Rule 26 of these rules, the Probation Officer shall enquire into the antecedents and family history of the juvenile and such other material circumstances as may be necessary and submit a preliminary report as nearly as in Form IX to the competent authority as early as may be allowed by the competent authority.
