Section 26(1) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(1)Any child in need of care and protection shall be produced before the Committee by the following(i)any police officer or Special Juvenile Police Unit or a designated police officer;(ii)any public servant;(iii)Childline, a registered voluntary organisation, or by such other voluntary organisation or an agency as may be recognized by the State Government;(iv)any social worker or a public spirited citizen authorised by the State Government; or(v)by the child himself.
