Section 32(2) in The Juvenile Justice (Care and Protection of Children) Act, 2000
(2)The State Government may make rules consistent with this Act to provide for the manner of making the report [* * *] [The words " to the police and" omitted by Act 33 of 2006, Section 17 (w.e.f. 22.8.2006).]to the Committee and the manner of sending and entrusting the child to children's home pending the inquiry.
