(3)A copy of the order passed by the competent authority under Section 33 shall be sent to.....(a)the Probation Officer who was directed to submit a report under sub-rule (1);(b)the Probation Officer, if any, having jurisdiction over the place where the child is to be sent;(c)the court having jurisdiction over the place where the child is to be sent;(d)the relative of the person who is to receive the child.
