Section 8 in The Juvenile Justice (Punjab) Rules, 1987
8. Procedure for sending a juvenile outside the jurisdiction of the competent authority.
(1)In the case of a juvenile whose ordinary place of residence lies outside the jurisdiction of the competent authority and if the competent authority deems it necessary to take action under section 34, it shall direct a probation officer to make enquiries as to the fitness and willingness of the relative or other person to receive the juvenile at his ordinary place of residence and whether such relative or other fit person can exercise proper care and control over the juvenile.(2)On being satisfied on report of the probation officer, the competent authority may send the neglected or delinquent juvenile, as the case may be, if necessary, on execution of a bond by the juvenile as nearly as in Form VI to the said relative or fit person on giving an undertaking by the said relative or fit person in Form VII.(3)A copy of the orders passed by the competent authority under section 34 shall be sent to -(a)the probation officer who was directed to submit a report under sub-rule (1),(b)the probation officer, if any, having jurisdiction over the place where the juvenile is to be sent,(c)the competent authority having jurisdiction over the place where the juvenile is to be sent, and(d)the relative or the person who is to receive the juvenile.(4)Any breach of the bond or undertaking or of both given under sub-rule (2) shall render the juvenile liable to be brought before the competent authority who may make an order directing the juvenile to be sent to an institution.(5)During the pendency of the orders under sub-rule (3), the juvenile shall be sent by the competent authority to an observation home.(6)In the case of a juvenile where the competent authority deems it expedient to send the juvenile back to his ordinary place of residence under section 34, the competent authority shall inform the relative or the fit person who is to receive the juvenile accordingly and shall invite the said relative of fit person to come to the observation home to take charge of the juvenile on such date as may be specified by the competent authority.(7)The competent authority inviting the said relative or fit person under sub-rule (6) may also direct, if necessary, the payment to be made to him by the Superintendent of the observation home of the actual expenses of the relative or fit person's journey both ways by the lowest class and of the juvenile's journey from the observation home to his ordinary place of residence at the time of sending the juvenile.(8)If the relative or the fit person fails to come to take charge of the juvenile on the specified date, the juvenile shall be taken to his ordinary place of residence by the escort of the observation home. In the case of a girl, the escort of the observation home shall be a female.
