Section 6(3) in The Juvenile Justice (Punjab) Rules, 1987
(3)The parent, guardian or fit person under whose care a juvenile has been placed under sub-section (1) of section 16 or under clause (b) of sub-section (1) of section 21 by a competent authority shall -(a)make arrangements for proper care and nurture;(b)arrange for the proper medical care of the juvenile whenever necessary;(c)ensure that the juvenile is not wilfully neglected in a manner likely to cause the juvenile unnecessary mental or physical suffering;(d)protect the juvenile against moral danger or exploitation;(e)be responsible for the good behaviour and conduct of the juvenile;(f)prevent the juvenile from being associated with undesirable persons; and(g)protect the juvenile from all types of social vices and ensure the general welfare of the juvenile.
