Section 76 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
76. Special Juvenile Police and Juvenile or the Child Welfare Officer.
(1)The State Government shall appoint Special Juvenile Police Unit at the district and a Juvenile or a Child Welfare Officer shall be designated in term of section 63 of the Act, at the level of police station.(2)The district level Special Juvenile Police Unit shall be headed by an officer not below the rank of an Assistant Commissioner of Police who shall coordinate the activities of the Juvenile/Child Welfare Officer.(3)Every designated Probation Officer as Child Welfare Officer shall be the member of a District Special Juvenile Police Unit to facilitate the coordination and networking among the Police, Probation Officer, Non-Governmental Organisations, Judiciary, etc.,(4)The Special Juvenile Police Units shall be assisted by recognised voluntary organisations, who will help them in identifying juveniles and helping the juveniles or children under the Act.
