Section 6 in The Juvenile Justice (Punjab) Rules, 1987
6. Placement under the care of parent, guardian or fit person.
(1)The competent authority making an order placing a juvenile under the care of a parent, guardian or fit person as the case may be under sub-section (1) of section 16 or clause (b) of sub-section (1) of section 21 may direct such parent, guardian or fit person to enter into bond in Form V with or without sureties and in such sum of money as the competent authority may think fit to keep the juvenile under proper care and control and to be responsible for his good behaviour.(2)Where a juvenile has been placed under the supervision of a probation officer, the competent authority shall impose a condition that all necessary assistance shall be rendered by the parent, guardian or fit person as the case may be, to the probation officer to enable him to carry out the duties of supervision.(3)The parent, guardian or fit person under whose care a juvenile has been placed under sub-section (1) of section 16 or under clause (b) of sub-section (1) of section 21 by a competent authority shall -(a)make arrangements for proper care and nurture;(b)arrange for the proper medical care of the juvenile whenever necessary;(c)ensure that the juvenile is not wilfully neglected in a manner likely to cause the juvenile unnecessary mental or physical suffering;(d)protect the juvenile against moral danger or exploitation;(e)be responsible for the good behaviour and conduct of the juvenile;(f)prevent the juvenile from being associated with undesirable persons; and(g)protect the juvenile from all types of social vices and ensure the general welfare of the juvenile.
