(1)The State Government may appoint as many Probation Officers as it may think fit to visit juvenile delinquents and other children taken charge of(i)by after-care organisations established or recognised under section 20, or(ii)by parents, guardians or other persons, having been temporarily released from reformatory, industrial or borstal schools on probation on the execution of bonds or otherwise,and to report to the State Government as to the conduct of such juvenile delinquents and other children and the circumstances in which they live.(2)The Probation Officers appointed under sub-section (1) shall have such other powers and duties as may be prescribed.
