Section 19(8) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(8)The social investigation conducted by a social worker or Case Worker or Child Welfare Officer of the institution or any non-governmental organisation shall be as per Form 22 and must provide an assessment of the family situation of the child in detail, and explain in writing whether it will be in the best interest of the child to restore him to his family.
