Section 12(c) in Jammu and Kashmir Juvenile Justice Act, 1997
(c)for the preparation or submission of a report by the Probation Officer in respect of each juvenile prior to his discharge from a juvenile home or special home, as the case may be, regarding the necessity and nature of after-care of such juvenile, the period of such after-care, supervision thereof and for the submission of a report by the Probation Officer on the progress of each such juvenile;
