Section 13(5) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
(5)The Board may take into account the report of the Police containing circum-stances of apprehension and offence alleged to have been committed and the social investigation report in Form IV prepared by the Probation Officer or the voluntary organisation on the orders of the Board as per Form III, along with the evidence produced by the parties for arriving at a conclusion about the juvenile.
