Section 27(1) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
(1)A child in need of care and protection shall be produced before the Committee within twenty-four hours, excluding journey time, by one of the following person-s-(a)any Police Officer or Special Juvenile Police Unit or a designated Police Officer;(b)any public servant;(c)childline, a registered voluntary organisation or by such other voluntary organisation or an agency as may be recognised by the State Government;(d)social worker;(e)any public spirited citizen; or(f)by the child himself.
