Section 26 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002
26. Production of a child before the committee.
(1)Any child in need of care and protection shall be produced before the committee by one of the following persons-(i)any police officer or special juvenile police unit or a designated police officer;(ii)any public servant;(iii)Childline, a registered voluntary organization, or by such other voluntary organization or an agency as may be recognised by the State Government;(iv)any social worker or a public sprited citizen authorised by the State Government; or(v)by the child himself.(2)When any person or organisation under sub-rule (1) receives a child in need of care and protection, he may produce the child before the committee with the report of the circumstances under which the child came to his notice.(3)A child, above two years of age, shall be produced before the Committee within forty eight hours of such admission excluding the journey time taken by the person or the organization; and for children under two years of age, the person or the organisation shall send a written report alongwith the photograph, within forty eight hours of admission, excluding the journey time.(4)In case the Committee is not sitting, the child shall be kept in a place of safety and provided with all basic facilities and adequate protection.(5)Every possible effort shall be made to trace and associate the family and assistance of recognised voluntary organisations or child line may also be taken.(6)In case a recognised voluntary organisation takes a child to the Committee, they shall also submit a report on the circumstances under which the child came to their notice, and efforts shall be made by them for tracing the family.(7)The Committee shall make arrangements to send the child to the designated place of safety, with age and sex appropriate facilities, pending the inquiry.(8)The child may be escorted by the police officer or representative of the voluntary organisation or by any other arrangement as considered appropriate by the Committee.(9)A list of the names and addresses of all recognized children's homes alongwith its capacity, appropriate facilities as prescribed under Section 34 of the Act, shall be listed with the Committee.(10)The competent authority may, while making an order placing a child under the care of a parent, guardian or fit person, as the case may be, direct such parent, guardian or fit person to enter into a bond in Form-IV with or without sureties.(11)Whenever the Committee orders a child to be kept in an institution, it shall forward to the Officer-in-Charge of such institution a copy of its order, in Form-III with particulars of the home and parents or guardian and previous record.(12)The child shall be lodged in a home, closest to where he belongs.
