Section 10(2) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(2)In all cases of release pending inquiry, the Board shall notify the next date of hearing, not later than fifteen days of the first summary inquiry and also seek social investigation report from the Probation Officer, or in case a Probation Officer is not available the Child Welfare Officer or social worker concerned through an order in Form 5.
