Section 75(7) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(7)A copy of the order passed by the competent authority under section 50 of the Act, shall be sent to-(a)the probation officer or child welfare officer, who was directed to make enquiries under sub-rule (1);(b)the probation officer or child welfare officer, if any, having jurisdiction over the place where the juvenile or the child is to be sent;(c)the competent authority having jurisdiction over the place where the juvenile or the child is to be sent; and(d)the relative or the person, who is to receive the juvenile or the child.
