Section 51 in The Juvenile Justice (Punjab) Rules, 1987

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State of Punjab - Section

Section 51 in The Juvenile Justice (Punjab) Rules, 1987

51. Forms.

- As far as possible the following forms shall be used for the purposes noted against each:Form XI. - Show cause notice under sub-section (2) of section 14.Form XII. - Search warrant under sub-section (2) of section 14.Form XIII. - Order for the removal of a juvenile from the charge of his parent or guardian under sub-section (2) of section 14.Form XIV. - Form of report of the Probation Officer for the purpose of sub-section (3) of section 16 or proviso to sub-section (2) of section 21.Form XV. - Form of information of arrest of a juvenile to his/her parent or guardian under clause (a) of section 19.Form XVI. - Form of information of arrest of a juvenile to the Probation Officer under clause (b) of section 19.Form XVII. - Order of the competent authority sending a child to a juvenile home or special home under sub-section (3) of section 16 and proviso to sub-section (2) of section 21.Form I[See sub-rule (5) of rule 5]Order requiring a Probation Officer to make enquiriesToProbation Officer/Social WorkerWhereas (1) a report/complaint under section ........ of the Juvenile Justice Act, 1986 has been received from .......... in respect of ..........(name of the Juvenile)........ son/daughter of ...... residing at ........

(2)........ son/daughter of ..... residing at ....... has been produced before this Juvenile Welfare Board under the provisions of sub-section (1) of section 15 of the Juvenile Justice Act, 1986.You are hereby directed to enquire into the character and social antecedents of the said Juvenile and submit your report of social enquiries on or before ...... or within such further time as may be allowed to you by the Juvenile Welfare Board.Dated this........ day of...... 19.....Seal

(Signature)Chairman, Juvenile Welfare Board,

Form II[See sub-rule (6) of rule 5]Supervision OrderWhen the juvenile is placed under the care of parent/guardian or other fit personCases No...... of 19.....Whereas.......................(name of the child) has this day been found to be neglected juvenile/to have committed an offence under section...................... and has been placed under the care of (name)........................ (address)...................on executing a bond by the said..................... And the court is satisfied that it is expedient to deal with the said juvenile by making an order placing him/her under supervision.It is hereby ordered that the said juvenile be placed under the supervision of...................a probation officer, for a period of..................subject to the following conditions, namely :-

(1)that the juvenile along with copies of the order and the bond executed by the said...... will be produced before the probation officer named therein.......

(2)that the juvenile will be submitted to the supervision of the Probation Officer......

(3)that the juvenile will reside at......for a period of..... ;

(4)that the juvenile will not be allowed to quit the district jurisdiction of......without the written permission of the probation officer;

(5)that the juvenile will not be allowed to associate with bad characters;

(6)that the juvenile will live honestly and peaceably;

(7)that the juvenile will attend the Attendance Centre regularly;

(8)that the person under whose care the juvenile is placed will arrange for the proper care, education and welfare of the juvenile;

(9)that the preventive measures will be taken by the person under whose care the juvenile is placed to see that the child does not commit any offence punishable by any law in force in India;

(10)that the juvenile will be prevented from taking narcotic drugs or psychotropic substances or any other intoxicants;

(11)that the directions given by the probation officer from time to time, for due observance of the conditions mentioned above, will be carried out.Dated this ........ day of ............... 19.....

(Signature)Chairman, Juvenile Welfare Board/

Principal Magistrate, Juvenile CourtAdditional conditions, if any, may be inserted by the Juvenile Welfare Board/Juvenile Court.Form III[See sub-rule (7) of rule 5]When the child is ordered to pay fine under clause (e) of sub- section (1) of section 21 of the Juvenile Justice Act, 1986Case No....... of 19.......Whereas........................ (name of the Juvenile) resident of .......................(give full address such as house No. Road, Village/town, District, etc.) has this day been found guilty of an offence under section......................and has been ordered to pay fine of Rs......................and the Juvenile Court is satisfied that is expedient to deal with the said juvenile by making on order placing him/her under supervision.It is hereby ordered that the said juvenile be placed under the supervision of................ a probation officer for a period of......................and shall observe the following conditions, namely :-

(1)that he will present himself within fourteen days from the date of this order, before the probation officer named herein, and will produce copy of the order;

(2)that he will submit himself to the supervision of the probation officer;

(3)that he will, during the period specified herein, keep the probation officer advised of his place of residence and means of livelihood/place of work/place of education and progress in education;

(4)that he will attend the Attendance Centre regularly;

(5)that he will not associate with bad characters to lead a dissolute life;

(6)that he will live honestly and peaceably and will go to school regularly/endeavour to earn an honest livelihood;

(7)that he will not commit any offence punishable by any law in force in India;

(8)that he will abstain from taking intoxicants; and

(9)that he will carry out such directions as may, from time to time, be given by the probation officer, for the due observance of the conditions mentioned above.Dated this ........ day of ............... 19.....

(Signature)Principal Magistrate, Juvenile Court.

Additional conditions, if any, may be inserted by the Juvenile Court, if necessaryTo be renumbered, if necessary.Form IV[See sub-rule (8) of rule 5]Order of detention under sub-section (2) of section 15 or under clause (c) of sub-section (1) of section 21 of the ActToThe SuperintendentWhereas on the......day of..............19...... (Name of Juvenile)...............son/daughter of...........aged.............residing at.......... ....being found in case No....*to be a neglected juvenile *to have committed an offence under section.................was ordered by me.........*Chairman, Juvenile Welfare Board..................Senior Magistrate, Juvenile Court under section...................of the Juvenile Justice Act, 1986 to be detained in the Juvenile Home/Special Home for a period of................This is to authorise and require you to receive the said juvenile into your custody, and to keep him/her in the *Juvenile Home/Special Home for the aforesaid order to be there carried into execution according to law.Given under my hand and the seal of *Juvenile Welfare Board/Juvenile Court.Dated this ......day of.............. 19.....

(Signature)Chairman, Juvenile Welfare Board, Principal Magistrate, Juvenile Court.

Encl:Copy of the judgment, if any, of order, particulars of home and previous record.*Strike out which is not required.Previous history under the Juvenile Justice Act, 1986

Date	Order passed including period of detention if any	Section	Competent authority

Form V[See sub-rule (1) of rule 6]Bond to be executed by a Parent/Guardian/Relative or fit person to whose care a child is committed under section 16(1) or section 21(1)(b) of the Juvenile Justice Act, 1986Whereas I......................being the parent, guardian, relative or person under whose care......................(name of juvenile) has been ordered to be placed by the Juvenile Welfare Board/Juvenile Court........................have been directed by the said Juvenile Welfare Board/Juvenile Court to execute a bond in the sum of Rupees......................(Rupees........................) with one surety/*two sureties, I hereby bind myself on the said........................being placed under my care I shall have the said.........................properly taken care of and I do further bind myself to be responsible for the good behaviour of the said...................and to observe the following conditions for a period of....................years commencing from...............

(1)that I shall not change my place of residence without giving previous intimation in writing to the Juvenile Welfare Board/Juvenile Court through the probation officer;

(2)that I shall not remove the said..................from the limits of the jurisdiction of the Juvenile Welfare Board/Juvenile Court without previously obtaining the written permission of the Board/Court;

(3)that I shall send the said........................daily to school/to such daily work as is approved by the Board/Court unless prevented from so doing by circumstances beyond my control;

(4)that I shall send the said..............................to an Attendance Centre regularly unless prevented from so doing by circumstances beyond my control;

(5)that I shall report immediately to the Board/Court through the probation officer, if the said............................misbehaves or absconds from my care;

(6)that I shall produce the said.............................before the Board/Court whenever so required by it;

(7)that I shall render all necessary assistance to the probation officer to enable him to carry out the duties of supervision ;

(8)in the event of my making default herein, I bind myself to forfeit to Government the sum of Rupees...................(Rs..................).Dated this........day of...... 19.....Before (Signed)(Signature of person executing the bond)Additional conditions, if any, by the Juvenile Court/Board may be entered numbering them properly.(Where a bond with sureties is to be executed add)I/We.....................of..........................(place or residence with full particulars) hereby declared myself surety/ourselves sureties for the aforesaid................................ (name of the person executing the bond) that he shall do and perform all that he has undertaken to do and perform and in case of his making default therein; I/We hereby bind myself/ourselves jointly and severally to forfeit to government the sum of Rs....Dated this........day of............... 19.....In the presence of

(Signed)Form VI

[See sub-rule (2) of rule 8]Bond to be signed by Juvenile who has been ordered under clause (e) of sub-section (f) of Section 21 of the Act.Whereas I.....................inhabitant of (given full particulars such as House number, road, village/town, tehsil, district, State), have been ordered to be sent back to my native place by the Juvenile Welfare Board/Juvenile Court...................under section 21 of the Juvenile Justice Act, 1986 on my entering into a bond under sub-rule (2) of rule 8 of the Juvenile Justice Rules, 1987 to observe the conditions mentioned herein below. Now, therefore, I do solemnly promise to abide by these conditions during the period.......................I hereby bind myself as follows :-

(1)That during the period........................I shall not ordinarily leave the village/town/district to which I am sent and shall not ordinarily return to..............or go anywhere also beyond the said district without the prior permission of the Board/Court.

(2)that during the period I shall attend work/school in the village/town or the said district to which I am sent;

(3)that in case of my attending work/school at any other place in the said district I shall keep the Board/Court informed of my ordinary place of residence;

(4)that I shall be of good behaviour and shall not in any way commit any breach of conditions laid down in this bond and accepted by me;

(5)that during the period specified in the order I shall particularly observe the following conditions :-

(a)that I shall accept the guidance and assistance of the relative or fit person to whom I am sent as named in the order and will obey the directions given to me from time to time by the said person;

(b)that I shall not play truant from home, school, work of place to which I am sent;

(c)that I shall live honestly and peaceably and will endeavour to earn an honest livelihood/attend school regularly and obey the authorities, shall not change my employment/school without the permission of the relative or fit person to whom I am sent;

(d)Additional conditions, if any.

(6)In case of my making default in observing any of the conditions specified above, I shall on my reappearance before the competent authority receive such order as the competent authority deem fit.Dated this........day of.......... 19.....Signature or markSignature and address of witness(es)Form VII[See sub-rule (2) of rule 8]Undertaking to be given by the person to whose care the juvenile is to be sent to his native placeI...........................resident of..........................(give full particulars such as house No./road, village/town, district, State) do hereby declare that I am willing to take charge of..................aged..........................under the orders of the Juvenile Welfare Board/Juvenile Court/Magistrate...................subject to the following terms and conditions :-

(i)If his/her conduct is unsatisfactory I shall at once inform the competent authority.

(ii)I shall do my best for the welfare and education of the said............ as long as he/she remains in my charge and shall make proper provision for his/her maintenance.

(iii)In the event of his/her illness, he/she shall have proper medical attention in the nearest hospital.

(iv)I undertake to produce him/her before the competent authority when so required.

Dated this........ day of........... 19.....Signature and address of witness(es)SignatureForm VIII[See sub-rule (1) of rule 28]Form of LicenceI ..................(name and designation of the licensing authority) State Government/Union Territory Administration, do by this licence permit .............. son/daughter of............caste.............residence..............number................who was ordered to be detained in a Juvenile Home Special Home, Observation Home, After Care Home by the Juvenile Welfare Board/Juvenile Court..............under section............of the Juvenile Justice Act, 1986 for a term of..........on the..........day of..........19...., and who is now detained in the............at..............to be discharged from the said.............on condition that he/she be placed under the supervision and authority of................... during the remaining portion of the aforesaid period of detention.This licence is granted subject to the conditions endorsed hereon, upon the breach of any of which it shall be liable to be revoked.Dated thePlaceSignature and designation of Licensing Authority.Form IX[Vide sub-rule (1) of rule 44]Report on Preliminary EnquirySerial No........Submitted to the Juvenile Court/Juvenile Welfare Board...................in the court ofCourt Case No.................Probation Department..............Case No...............Under section Title of Case, Police StationNature of offence, charged (in the case of delinquent juvenile only)Name..............Father's name.............I Religion....................I Caste...............Year of Birth...........Age.........Sex..........Permanent Address...Last Address before arrest..............Previous court or institutional historyFAMILY

Member of Family

Name

Age

Health

Occupation or school

Wages, if any

FatherStep-fatherMotherStep-motherSiblingsIf married, relevant particularsOther near relatives or agencies interestedAttitude towards religion normal and ethical code of the home etc.Social and economic statusDelinquency record of members of familyPresent living conditionsRelationship between parents/parent and children especially with the child under investigationOther facts of importance, if anyJuvenile's HistoryMental conditions past and presentPhysical conditions past and presentHabits, interests (moral, recreational, etc.)Outstanding characteristics and personality traits.Companions and their influenceTruancy from home, if anyPrevious delinquency, if anySchool (attitude towards school teachers, class-mates and vice-versa)Work record (Jobs held, reasons for leaving, vocational interests, attitude towards job or employers)Neighbourhood and neighbours' reportParents' attitude towards discipline in the home and child's reactionsAny other remarksResult Of EnquiryEmotional factorsPhysical conditionsIntelligenceSocial and Economic factorsReligious factorsSuggested causes of the problemsAnalysis of the case giving an idea as to how the delinquency behaviour developed.Recommendations regarding treatment and its plan by Probation OfficerSignature of Probation OfficerForm X[See sub-rule (2)(d) of rule 44]Fortnightly Report of Progress of Probationer

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State of Punjab - Section

Section 51 in The Juvenile Justice (Punjab) Rules, 1987

51. Forms.