Section 21(3) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
(3)The District Probation officer shall conduct the Home enquiries of the suitor and forward the Home enquiry report to the Superintendent as early as possible and not later than one month from the date of receipt of the proposal by him. The District Probation officer shall also send a copy of the Home Enquiry Report to the Chief Inspector along with the copy of suitor's proposal received by him from the Superintendent.
