Section 9(iv) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(iv)Escorting of the child or juvenile shall be made primarily by the Special Juvenile Police Unit and in case they are not available, then as a last resort either by the staff of the Department of Women and Child Development, or volunteers drawn from non-Governmental Organisations who are duly approved by the Department of Women and Child Development, In this connection the department shall maintain a panel of volunteers who will be willing to act as escorts.
