Section 32 in The Juvenile Justice (Care and Protection of Children) Act, 2000
32. Production before Committee
(1)Any child in need of care and protection may be produced before the Committee by one of the following persons(i)any police officer or special juvenile police unit or a designated police officer;(ii)any public servant;(iii)child line, a registered voluntary organisation or by such other voluntary organisation or an agency as may be recognised by the State Government;(iv)any social worker or a public spirited citizen [* * *] [The words " authorised by the State Government" omitted by Act 33 of 2006, Section 17 (w.e.f. 22.8.2006).]; or(v)by the child himself:[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.] [Inserted by Act 33 of 2006, Section 17 (w.e.f. 22.8.2006).](2)The State Government may make rules consistent with this Act to provide for the manner of making the report [* * *] [The words " to the police and" omitted by Act 33 of 2006, Section 17 (w.e.f. 22.8.2006).]to the Committee and the manner of sending and entrusting the child to children's home pending the inquiry.
