Section 22(7) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
(7)In accordance with the rules made under sub-section (2) of Section 10 of the Act, the Board shall, in Form I, order a Probation Officer, or otherwise to conduct a social investigation reporting on the character and antecedents of the juvenile or child with a view to assessing the best possible mode for placement, such as, with the family, an institution or otherwise permissible under the Act.
