(1)On receipt of information from the officer-in-charge of a Police Station under clause (b) of Section 18 and order from the Board under rule 9, the Probation Officer shall enquire into the antecedents and family history of the child and such other material circumstances as may be necessary, and submit a preliminary report as nearly as in form VII to the competent authority as early as possible but not later than ten weeks or such further period as may be allowed by the competent authority.
