Section 19 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
19. Admission procedure in a observation home and children's home.
(1)Admission of child can be acquired by the police or any authorized person as mentioned in the Act on a written requisition addressed in Form XVIII to the Officer-in-Charge of the Home.(2)Admission of a child/juvenile to the home shall be made round the clock and the Officer-in-Charge of the Home is authorized and bound to receive the child or juvenile irrespective of the time till the child or juvenile is produced before the Board or the Committee, as the case may be, up to the next day for obtaining an order. This is applicable to cases of babies and infants also.(3)A Child of a minor mother may be allowed to stay in the Observation Home or Children's Home or Special Home, and shall be allowed to remain with the minor mother in that home till the date of discharge of mother.(4)A baby or a child in an Observation Home or Children Home or Special Home shall be allowed such diet and clothing as the Medical Officer of the Home may prescribe.
