Section 33(1) in The Juvenile Justice (Care and Protection of Children) Act, 2000
(1)On receipt of a report under section 32, the Committee [* * *] [The words " or any police officer or special juvenile police unit or the designated police officer" omitted by Act 33 of 2006, Section 18 (w.e.f. 22.8.2006).] shall hold an inquiry in the prescribed manner and the Committee, on its own or on the report from any person or agency as mentioned in sub-section (1) of section 32, may pass an order to send the child to the children's home for speedy inquiry by a social worker or child welfare officer.
