Section 20 in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
20. Pendency of cases.
(1)The Committee shall maintain a 'Case Monitoring Sheet' of every case and in case there is more than one child in one case, a separate sheet shall be used for each child. The case monitoring sheet shall be in Form 26. 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 26 is concerned:(i)time schedule for disposal of the case should be fixed on the first date of hearing;(ii)scheduled date given in column (2) of 'progress of inquiry' shall be the outer limit within which the steps indicated in column (1) is to be completed.(2)The Committee shall submit a quarterly report to District Magistrate in Form 16 for review of pendency of cases.(3)The District Magistrate shall review the functioning of the Committee including by inspection once every quarter and also appraise the performance of the Chairperson and the members of the Committee on the basis of their participation in the proceedings of the Committee and submit a report to the Selection Committee constituted under rule 87 of these rules.
