Section 11 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
11. Persons through whom the child alleged to be in conflict with law may be produced.
(1)As soon as a child alleged to be in conflict with law is apprehended by the Police, the concerned Police Officer shall inform the designated Child Welfare Police Officer in the Police Station or Special Juvenile Police Unit to take charge of the matter and the child. The child so apprehended shall not be handcuffed or fettered.(2)Soon after receipt of a child from the Police or any other agency the Child Welfare Police Officer of the Police Station or Special Juvenile Police Unit shall produce the child before the Board within twenty four hours as required in sub-section (1) of section 10 of the Act.(3)No First Investigation Report shall be registered except where the offence alleged to have been committed by the child entails an imprisonment of seven years and more for adults, or when such offence is alleged to have been committed jointly with adults. In all other matters, the Special Juvenile Police Unit or the Child Welfare Police Officer shall record the information regarding the offence alleged to have been committed by the child in the general daily diary followed by a report containing social background of the child for gathering the best available information, it shall be incumbent upon the Special Juvenile Police Unit or the Child Welfare Police Officer to contact the parents or guardians of the child and circumstances of apprehension and the alleged offence and forward it to the Board before the first hearing.(4)If First Investigation Report is registered, the copy shall be made available to the child or copy of the police report should be given to the parents or guardian at free of cost.(5)When the child is released in a case where the apprehension is not warranted, the parents or guardians or a fit person in whose custody the child is released, shall furnish an undertaking in a non-judicial paper in Form VII to ensure their presence on the dates during enquiry or proceedings before the Board.(6)The Child Welfare Police Officer or Officer-in-charge of the Special Juvenile Police Unit shall be in plain clothes and not in uniform.(7)When the child in conflict with law, released on bail, fails to appear before the Board, on any date fixed for hearing and no application is moved for exemption on his behalf or no cogent reason is found for granting him exemption, the Board shall, issue directions to the Child Welfare Police Officer and the Person-in-charge of the Police Station for production of the child.(8)If the Child Welfare Police Officer fails to produce the child before the Board even after the issuance of the directions for production of the child, the Board shall instead of issuing process under section 82 of the Code of Criminal Procedure, 1973 pass appropriate orders under section 26 of the Act and the child shall also be treated as a missing child.
