Section 11(13) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
(13)(a)The Juvenile or the Child Welfare Officer from the nearest police station, or where such officer has not been designated as per provisions laid down under sub-section (2) of section 63 of the Act or is not available for some official reasons, the police officer who had apprehended the juvenile shall produce the juvenile before the Board within 24 hours as per sub section 1 of section 10 of the Act.(b)In case the Board is not sitting, the juvenile in conflict with law shall be produced before a single member of the Board as per the provisions laid down under the sub-section (2) of section 5 of the Act.(c)When a juvenile is produced before an individual member of the Board, and an order obtained, such order shall need ratification by the Board in its next meeting.
