13. Special procedure to be followed when neglected child has parent or guardian.
(1)If a person, who is the opinion of the authorised police officer or the authorised person is a neglected child, has a parent or guardian who has the actual charge of, or control over, the child, he may, instead of taking charge of the child, make a report to the Board for initiating an enquiry regarding that child.(2)On receipt of a report under sub-section (1), the Board may call upon the parent or guardian to produce the child before it and to show cause why the child should not be dealt with as a neglected child under the provisions of this Act and if it appears to the Board that the child is likely to be removed from its jurisdiction or to be concealed before he is produced, it may immediately order his production before the Board or removal to an observation home.
