Section 26 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
26. Procedure for inquiry.
(1)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 Superintendent, as the case may be, of the home or any recognized agency for conducting the inquiry.(2)The direction for the inquiry under sub-rule (1) shall be given in Form-1.(3)The committee shall direct the concerned person or organization about the details or particulars to be enquired into for suitable rehabilitation.(4)The inquiry must be completed within two months unless special circumstances do not permit to do so in the interest of the child, and for which a written extention must be taken by the inquiring officer or the agency under subsection (2) of Section 33 of the Act.(5)After completion of the inquiry, if, the child is under orders to continue in the children's home, the committee shall carry out an annual review of the progress of the child in the home.
