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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Chattisgarh - Subsection

Section 94(1) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(1)....................son/daughter of....................residing at..............has been produced before the Board/Committee under section........................of the Juvenile Justice (Care and Protection of Children) Act, 2000.You are hereby directed to enquire into the character and social antecedents of the said child and submit your social investigation report on or before.........................or within such time allowed to you by the Board/Committee.Dated this..................day of...............20.........
Seal (Signature)
  Principal Magistrate/Juvenile Justice Board
  Chairperson, Child Welfare Committee.
Form II[See sub-rule (13) of Rule 10]Supervision OrderWhen the Child is placed under the care of a parent, guardian or other fit personProfile No ........of....................... 20...........Whereas (name of the child) has this day found to have committed an offence 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 child by making an order placing him/her under supervision.It is hereby ordered that the said child be placed under the supervision of............. probation officer/case worker, for a period of..................subject to the following conditions. -