Section 27 in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)
27. Procedure for inquiry.
(1)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 Officer-in-Charge, as the case may be, of t he home or any recognised agency for conducting the inquiry.(2)The direction for the inquiry under sub-rule (1) shall be give in Form-1(3)The Committee shall direct the concerned person or organisation about the details or particulars to be enquired into for suitable rehabiliation.(4)The inquiry must be completed within four months unless special circumstances do not permit to do so in the interest of the child, and for which a written extension must be taken by the inquiring officer or the agency under subsection (2) of Section 33 of the Act.(5)After completion of the inquiry, 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.
