(3)The court which makes an order committing a child to the care of a relative or other fit person under this section may in addition order that he be placed under supervision for any period not exceeding three years :Provided that, when the court thinks fit, it may allow such child to remain in the custody of a parent or guardian with a direction that he be placed under supervision, on such parent or guardian executing a bond with or without sureties in a prescribed form, and the court may from time to time during the supervision period adjourn the case and compel the production of the child in court to satisfy itself that the conditions of the said bond are being carried out :Provided further that, if it appears to the court on receiving a report from the [Child Welfare Officer (Probation)] [These words and brackets were substituted for the words 'Probation Officer' by Maharashtra 54 of 1975, Section 26(2)(a).] or otherwise, that there has been a breach of the supervision order, it may, after making such inquiries as it deems fit, order the child in respect of whom the supervision order has been made [to be detained in a Classifying Centre] [These words were substituted for the words 'to be detained in a certified school', by Maharashtra 54 of 1975, Section 26(2)(b).] or committed to the care of a fit person.
