Section 75(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)In the case of a juvenile or a child whose ordinary place of residence lies outside the jurisdiction of the competent authority and the competent authority considers it necessary to take action under section 50 of the Act, it shall direct a probation officer or case worker or child welfare officer, as the case may be, to make enquiries as to the fitness and willingness of the relative or other person to receive the juvenile or the child at the ordinary place of residence and to find out whether such relative or other fit person can take proper care and control of the juvenile or the child.
