38. Supervision and control of [Child Welfare Officers (Probation)]. - [A Child Welfare Officer (Probation)] in the performance of his duties under this Act shall be an officer of the court, and shall be under the supervision and guidance of the juvenile court, where such court exists and [elsewhere of the court which passes any order under this Act in respect of the Child.]
Nothing in this section shall derogate from the powers of supervision of the Chief Presidency Magistrate and the [Director (Child Welfare)] in Greater Bombay and the District Magistrate and the [Director (Child Welfare)] elsewhere.
