Section 51(11) in The Juvenile Justice (Punjab) Rules, 1987
(11)that the directions given by the probation officer from time to time, for due observance of the conditions mentioned above, will be carried out.Dated this ........ day of ............... 19.....(Signature)Chairman, Juvenile Welfare Board/Principal Magistrate, Juvenile CourtAdditional conditions, if any, may be inserted by the Juvenile Welfare Board/Juvenile Court.Form III[See sub-rule (7) of rule 5]When the child is ordered to pay fine under clause (e) of sub- section (1) of section 21 of the Juvenile Justice Act, 1986Case No....... of 19.......Whereas........................ (name of the Juvenile) resident of .......................(give full address such as house No. Road, Village/town, District, etc.) has this day been found guilty of an offence under section......................and has been ordered to pay fine of Rs......................and the Juvenile Court is satisfied that is expedient to deal with the said juvenile by making on order placing him/her under supervision.It is hereby ordered that the said juvenile be placed under the supervision of................ a probation officer for a period of......................and shall observe the following conditions, namely :-
