Section 9(14) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(14)The social worker of the special juvenile police unit or the Senior Social Worker in case of the recognized voluntary organization, shall as far as possible make a visit to the place of the child as well as to the place of the alleged crime and prepare a social investigation report narrating the circumstances of apprehension and offence committed and with the description on the possible reasons why the child has allegedly committed the crime.
