Section 18(7) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(7)A preliminary inquiry shall be completed as soon as possible, Care shall be taken not to cause any stress to the child for purposes of extracting information for the assessment/initial reports, keeping in mind that many children are not ready to share information at this initial stage. Every possible effort shall be made to engage the child through making a positive relationship of trust. The person handling the child's case shall make every attempt to trace and associate the family in the inquiry, unless such procedure is believed to cause undue stress to the child or such an interaction is not in his/her best interests. Assistance of the police recognized voluntary organizations/child line may also be taken. The Social Worker/Probation Officer of the institution/ organization in which the child is admitted at the initial stage shall as far as possible make a visit to the home of the child and prepare a social investigation report which is to be recorded.
