Section 12 in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
12. Pendency of Inquiry.
(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.(2)The Board shall submit a quarterly report in Form 12 about the pendency of the cases, visits to Homes etc. to the following:(i)Chief Judicial Magistrate or Chief Metropolitan Magistrate;(ii)District Magistrate.(3)The District Judge shall conduct an inspection of the Board once every quarter and appraise the performance of the members of the Board on the basis of their participation in the proceedings of the Board and submit a report to the Selection Committee constituted under rule 87 of these rules.
