Section 28 in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
28. Procedure for inquiry.
(1)When a child is brought before the Committee, the Committee shall assign the case to a social worker or caseworker or child welfare officer or Officer-in-charge as the case may be, of the institution or any recognized agency for conducting the inquiry through an order in Form-XII.(2)The Committee shall direct the concerned person or organization about the details or particulars to be enquired into for developing an individual care plan and suitable rehabilitation.(3)All inquiries conducted by a social worker or caseworker or child welfare officer or Officer-in-charge of the institution or any recognized agency shall be as per Form-XIII 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.(4)The inquiry must be completed within four months or within such shorter period as may be fixed by the Committee: Provided that the Committee may, in the best interest of the child and for the reasons to be recorded in writing, extend the said period under special circumstances.(5)After completion of the inquiry, if, the child is under orders to continue in the children's home, the Committee shall direct the Officer-in-charge of the home to submit quarterly progress report of such child and produce the child before the Committee for an annual review of the progress.
