Section 26(1) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)
(1)Any child in need of care and protection shall 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)Childline, a registered voluntary organisation, or by such other voluntary organisation or an agency as may be recognised by the State Government;(iv)any social worker or a public spirited citizen authorized by the State Government; or(v)by the child himself.
