Section 31(3) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(3)The Child Welfare Committees, Special Juvenile Police Units, Public Servants, Childlines, Voluntary Organizations, Social Workers and the children themselves may refer a child to such shelter homes. The legal requirements of investigation and disposal shall not apply in cases of children residing in the shelter home, except giving information to the committee and the police about the missing or homeless children besides initiating legal action in the interest of the child in terms of Act or other child related laws.
