Section 72(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)On receipt of information from the Officer-in-Charge the Special Juvenile Police Unit under clause (b) of Section 13, the probation officer shall inquire into the antecedents and family history of the child and such other material circumstances, as may be necessary and submit a social investigation report in Form XI as early as possible to the Board.
