Section 28(3) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
(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.
