Section 86(11) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(11)That the directions given by the probation officer/social worker from time to time, for the due observance of the conditions mentioned above shall be carried out.SignatureMagistrate, Juvenile Justice Board,Chairman, Child Welfare CommitteeSeal : Magistrate, Juvenile Justice Board,Chairman, Child Welfare Committee.Additional, conditions, if any may be inserted by the Juvenile Justice Board/Child Welfare Committee.Form VI[See Rule 6(11)]Supervision OrderProfile No...............................of 200.........................Whereas ....................................................... (Name of Juvenile) Resident of............................................................ (give full address such as house No. Road, Village/town, district, etc.) has this day been found guilty of an offence under Section.................And has been ordered to pay a surety of Rs...............and the Juvenile Justice Board is satisfied that it is expedient to deal with the said juvenile by making an order placing him/her under supervision.It is hereby ordered that the said juvenile be placed under the supervision of............................. Probation Officer for a period of................and shall observe the following conditions, namely :-
