Section 28(7) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(7)The concerned institution shall inform the Chairperson or a member of the Committee about such child and produce the child before the Committee within twenty four hours and in such cases, it may not be necessary for the person who brings a child in need of care and protection to an institution to be present at the time of production of the child before the Committee. If the institution is Government Children Home, the child may be produced during the next sitting of the committee.
