Section 9(vi) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(vi)On being satisfied on the report of the Probation Officer or Case Worker or Child Welfare Officer, as the case may be, the competent authority, may send the child, if necessary, on execution of a bond by the child in Form XI to the said relative or other fit person on giving an undertaking by the said relative or other fit person preferably through the concerned State in Form X.
