Section 24(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)A child in need of care and protection shall be produced before the Child Welfare Committee within twenty-four hours, excluding journey time, by one of the following persons:-(a)any police officer or Special Juvenile Police Unit or a designated police officer;(b)any public servant;(c)childline, a registered voluntary organization or by such other voluntary organization or an agency, as may be recognized by the State Government;(d)social worker;(e)any public spirited citizen; or(f)the child may himself, appear before the Committee.
