Section 11(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)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 child, if necessary on execution of a bond by the child as early as possible in Form V to the said relative or fit person. The said relative or fit person shall give an undertaking in Form VI.
