Section 26(1) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)Any child in need of care and protection shall be produced before the Committee by one of the following person. -(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 recognized by the State Government;(iv)any social worker or a public spirited citizen authorized by the State Government; or(v)by the child himself.
