Section 20(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)The Committee shall direct the concerned person/organization the details/particulars to be enquired into for suitable rehabilitation. The direction for the inquiry under Section 33 of the Act must be in Form I. The Committee shall also maintain a list of experts in the field of psychology, counseling, etc. in consultation with the Department of Social Welfare, who are willing to provide such services. The Committee may direct such professionals to furnish a special report about the child in need of care and protection.
