Section 5 in The Juvenile Justice (Punjab) Rules, 1987
5. Procedure to be followed by a competent authority in holding inquiries.
(1)In all cases under the Act the proceedings shall be conducted in as simple a manner as possible and no unnecessary formality shall be observed. Care shall be taken to ensure that the juvenile against whom the proceedings have been instituted feels home like-atmosphere during the proceedings.(2)The competent authority shall see that the juvenile brought before it is not kept under the close guard of a police officer but sits or stands by himself or in the company of a relative or friend or a probation officer at some convenient place as near to it as possible.(3)In examining a juvenile and recording his statement the competent authority shall be free to address the juvenile in any manner that may seem suitable in order to put the juvenile at ease and to elicit the true facts, not only in respect of the offence of which the juvenile is accused but also in respect of the home surroundings and the influence to which the juvenile has been subjected. The record of the examination shall be in such form as the competent authority may consider suitable having regard to the contents of the statement and circumstances in which it was made.(4)In every case concerning a juvenile, the competent authority shall obtain a birth certificate or medical opinion regarding his age and his physical and mental conditions and when passing orders such case shall after taking into consideration the medical opinion and such other evidence as may be available record a finding in respect of his age.(5)On production of a juvenile under sub-section (3) of section 13 or on receipt of a report under sub-section (1) of section 14 or on a complaint being received under section 17, the Board may order in Form I a probation officer or call upon a social worker to enquire into the character and social antecedents of the juvenile with a view to assessing the best possible mode for placement with the family or an institution.(6)When a juvenile is placed under the care of a parent or a guardian and the competent authority deems it expedient to place the juvenile under the supervision of a probation officer it shall issue a supervision order in Form II.(7)When a juvenile has been ordered to pay a fine under clause (e) of sub- section (1) of section 21 by a juvenile court and is ordered by it to be placed under the supervision of a probation officer, the juvenile court shall issue the supervision order as nearly as in Form III.(8)Whenever the competent authority orders a juvenile to be detained in an institution it shall forward to the Superintendent of such institution a copy of its judgment or as the case may be orders together with the order of detention in Form IV and particulars of the home and parents or guardian and previous record.(9)The Superintendent of an institution certified as juvenile home under sub-section (2) of section 9 or as special home under sub-section (2) of section 10 or recognised as observation home under sub-section (2) of section 11 shall be informed in advance by the competent authority before any juvenile is committed to it.(10)The Superintendent of the said institution may on receipt of the information intimate in writing objections, if any, to the committal of the juvenile and the objections shall be fully taken into consideration by the competent authority before the juvenile is committed to the said institution.
