Section 31(1) in The Juvenile Justice (Care and Protection of Children) Act, 2015
(1)Any child in need of care and protection may be produced before the Committee by any of the following persons, namely:-(i)any police officer or special juvenile police unit or a designated Child Welfare Police Officer or any officer of District Child Protection Unit or inspector appointed under any labour law for the time being in force;(ii)any public servant;(iii)Childline Services or any voluntary or non-governmental organisation or any agency as may be recognised by the State Government;(iv)Child Welfare Officer or probation officer;(v)any social worker or a public spirited citizen;(vi)by the child himself; or(vii)any nurse, doctor or management of a nursing home, hospital or maternity home: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.
