Section 6(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)The Special Juvenile Police unit/the Child Welfare Officer to whom the child is brought, shall inform the probation officer concerned of the same and obtain information regarding the antecedents and family background of the child and other material circumstances likely to be of assistance to the Board for making the inquiry. Such information shall be placed before the Board at the time of enquiry by the Board. The Special Juvenile Police unit/the Child Welfare Officer shall try to contact the parent/guardian of the child and inform them of the apprehension of the child and that they can be present before the Board, where the child is due to appear and inform them of the time, date and venue of the hearing.
