Section 20(1) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(1)The Committee shall maintain a 'Case Monitoring Sheet' of every case and in case there is more than one child in one case, a separate sheet shall be used for each child. The case monitoring sheet shall be in Form 26. The said Form shall be kept at the top of each case file and shall be updated from time to time. The following points shall be considered so far as 'progress of inquiry' mentioned in Form 26 is concerned:(i)time schedule for disposal of the case should be fixed on the first date of hearing;(ii)scheduled date given in column (2) of 'progress of inquiry' shall be the outer limit within which the steps indicated in column (1) is to be completed.
