Section 27(3) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(3)The Committee shall direct the concerned person/organization the details/particulars to be enquired into for suitable rehabilitation. The inquiry must be completed within 4 months unless special circumstances do not permit to do so in the interest of the child. Under such circumstances written extension must be taken by the Inquiring Officer/agency under subsection (2) of Section 33 of the Act.
