Section 92(1) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(1)A missing child is a child, whose whereabouts are not known to the parents, legal guardian or any other person or institution legally entrusted with the custody of the child, whatever may be the circumstances or causes of disappearance, and shall be considered missing and in need of care and protection until located or his safety and well-being established.
