Section 54(1) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(1)A complaint of an offence against a child may be made by child, family, guardian, friend or teacher of the child, child line services, incharge of any staff of Nursing Home, Hospital, maternity home, police, labour inspector, Child Marriage Prohibition Officer, representative of anti human trafficking unit, officer district child protection unit or any other individual or child care institutions or organisation concerned.
