(1)The court before which a child is brought under section 40 or 41 shall examine the police officer [or the Child Welfare Officer (Probation)] [These words and brackets were inserted, by Maharashtra 54 of 1975, Section 25(1)(a).] or the authorised person who brought the child or made the report and record the substance of such examination and shall, as provided in section 43, sent the child to [an Observation Home] [These words were substituted for the words 'a remand home' by Maharashtra 54 of 1975, Section 25(1)(b).] for further inquiries.
