Section 27 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
27. Procedure for inquiry.
(1)When a child is brought before the Committee, the Committee shall assign the case to a social worker/case worker/Child Welfare Officer/Officer-in-charge, as the case may be, of the home or any appropriate recognized agencies for conducting inquiry.(2)The direction for the inquiry under sub-rule (1) above must be in Form I.(3)The Committee shall direct the concerned person/organization the details/particulars to be enquired into for suitable rehabilitation. The inquiry must be completed within 4 months unless special circumstances do not permit to do so in the interest of the child. Under such circumstances written extension must be taken by the Inquiring Officer/agency under subsection (2) of Section 33 of the Act.(4)After completion of the inquiry at the end of the 4 months, if the child is under orders to continue in the children's home, the Committee shall carry out an annual review of the progress of the child in the home.
