Section 8(15) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(15)When a child is brought before the Committee, the Committee shall assign the case to a social worker or case worker or Child Welfare Officer or Officer-in-Charge or Probation Officer, as the case may be, of the home or any recognized agency for conducting the inquiry by issuing an order in Form IV and the concerned Officer shall submit his preliminary report of inquiry in Form I.
