Section 4(5) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)In accordance with Sub-section (2) of Section 15, the Board shall order a Probation Officer, or other person to conduct a social investigation and report on the character and antecedents of the child to enable it to pass appropriate orders in the case. The order of the Board shall as far as possible be in Form 1.
