Section 12(1) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(1)For the purpose of sub-section (3) of section 16 of the Act, the Board shall maintain a 'Case Monitoring Sheet' of every case and every child in Form 11. 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 11 is concerned:(i)time schedule for disposal of the case shall be fixed on the first date of hearing;(ii)scheduled date given in column No. (2) of 'progress of inquiry' shall be the outer limit within which the steps indicated in column (1) are to be completed.
