Section 44(5) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
(5)On being satisfied with the report of the probation officer or case worker or child welfare officer, as the case may be, the competent authority may sent the juvenile or the child if necessary, on execution of a bond by the juvenile, as nearly as in Form V, to the said relative or fit person on giving an undertaking by the said relative or fit person in Form VI.
