Section 13(7) in Bihar Commission for Protection of Child Right Rules, 2010
(7)The Commission while inquiring into the complaints of violations of child rights may call for information or report from the state government or any other authority or organization subordinate thereto within such time as any be specified by it:(a)If the information or report is not received within the time stipulated by the commission, it may proceed to inquire into the complaint in its own;(b)If, on receipt of information or report, the Commission is satisfied either that taken by the concerned government or authority, it may not proceed with the complaint and inform the complainant accordingly.
