Section 32(1) in The Juvenile Justice (Care and Protection of Children) Act, 2000
(1)Any child in need of care and protection may 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)child line, a registered voluntary organisation or by such other voluntary organisation or an agency as may be recognised by the State Government;(iv)any social worker or a public spirited citizen [* * *] [The words " authorised by the State Government" omitted by Act 33 of 2006, Section 17 (w.e.f. 22.8.2006).]; or(v)by the child himself:[Provided that the child shall be produced before the Committee without any loss of time but within a period of twenty-four hours excluding the time necessary for the journey.] [Inserted by Act 33 of 2006, Section 17 (w.e.f. 22.8.2006).]
