Section 87(2) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
(2)On receipt of information from the Police or Juvenile or Child Welfare officer of the Police under clause (b) of section 13 of the Act, the Probation officer shall inquire into the antecedents and family history of the juvenile or the child and such other material circumstances, as may be necessary and submit a social investigation report as early as possible, in Form IV or XIII, to the Board.
