Section 46(4) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002
(4)On being satisfied with the report of the probation officer or case worker or child welfare officer, as the case may be, the competent authority may send the juvenile or the child, if necessary, on execution of a bond by the juvenile, as nearly as in Form-V, to the said relative or fit person on giving an undertaking by the said relative or fit person in Form-VI.
