Section 6(26) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(26)Whenever a juvenile is ordered to be released on Probation or for doing community services or to participate in group counselling or similar activities or to be released on probation of good conduct and placed under the care of any fit institution or person under section 15(1)(f), the Board shall direct, the Probation Officer to effect supervision as prescribed for the period and report to the Board regularly. While doing so the Board shall satisfy that the probation conditions are very specific in nature and not in general terms alone. The Probation Officer shall submit his supervision report in Form XIII.
