Section 19(3) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(3)When a child is brought before the Committee, the Committee shall assign the case to a social worker or Case Worker or Child Welfare Officer or to any recognised non Jharkhand Gazette (Extraordinary), Tuesday, 9th January, 2018 23 governmental organisation for conducting the social investigation under sub-section (2) of section 36 of the Act through an order in Form 21.
