Section 10(2) in The Juvenile Justice (Care and Protection of Children) Act, 2015
(2)The State Government shall make rules consistent with this Act,-(i)to provide for persons through whom (including registered voluntary or nongovernmental organisations) any child alleged to be in conflict with law may be produced before the Board;(ii)to provide for the manner in which the child alleged to be in conflict with law may be sent to an observation home or place of safety, as the case may be.
