Section 33 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
33. 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)a registered voluntary organisation or by such other voluntary organisation or an agency as may be recognised by the Government ;(iv)any social worker or a public spirited citizen ; 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.(2)The Government may make rules consistent with the Act to provide for the manner of making the report to the Committee and the manner of sending and entrusting the child to children's home pending the inquiry.
