Section 20(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)When a child is brought before the committee, the committee shall assign the case to a Probation Officer/Social Worker/Case Worker/Child Welfare Officer/Officer-in-charge, as the case may be, of the home or any appropriate recognized agencies for conducting a detailed inquiry. The producing agent shall be encouraged to participate in the detailed inquiry, so as to avoid multiple inquiries.
