Section 22(6) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(6)In accordance with sub-section (2) of Section 10, the Board in Form I shall order a Probation Officer, or otherwise to conduct a social investigation, reporting on the character and antecedents of the juvenile with a view to assessing the best possible mode for placement, such as, with the family, an institution or otherwise permissible under the Act.
