Section 25(3) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(3)All inquiries conducted by a social worker or case worker or Child Welfare Officer or Officer-in-charge of the institution or any recognized agency, shall be prepared as per Form-XIII and must provide an assessment of the family of the child in detail, and explain in writing whether it will be in the interest of the child to restore him to his family.
