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Union of India - Section

Section 33 in The Juvenile Justice (Care and Protection of Children) Act, 2000

33. Inquiry

(1)On receipt of a report under section 32, the Committee [* * *] [The words " or any police officer or special juvenile police unit or the designated police officer" omitted by Act 33 of 2006, Section 18 (w.e.f. 22.8.2006).] shall hold an inquiry in the prescribed manner and the Committee, on its own or on the report from any person or agency as mentioned in sub-section (1) of section 32, may pass an order to send the child to the children's home for speedy inquiry by a social worker or child welfare officer.
(2)The inquiry under this section shall be completed within four months of the receipt of the order or within such shorter period as may be fixed by the Committee:Provided that the time for the submission of the inquiry report may be extended by such period as the Committee may, having regard to the circumstances and for the reasons recorded in writing, determine.
(3)[ The State Government shall review the pendency of cases of the Committee at every six months, and shall direct the Committee to increase the frequency of its sittings or may cause the constitution of additional Committees.
(4)After the completion of the inquiry, if, the Committee is of the opinion that the said child has no family or ostensible support or is in continued need of care and protection, it may allow the child to remain in the children's home or shelter home till suitable rehabilitation is found for him or till he attains the age of eighteen years. ] [ Substituted by Act 33 of 2006, Section 18, for sub-Section (3) (w.e.f. 22-8-2006).]
Prior to its substitution, sub-Section (3) read as under:-"(3) After the completion of the inquiry if the Committee is of the opinion that the said child has no family or ostensible support, it may allow the child to remain in the children's home or shelter home till suitable rehabilitation is found for him or till he attains the age of eighteen years."