Section 21 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
21. Production of a Juvenile.
(1)As soon as juvenile in conflict with the law is apprehended by the police, the police shall place the juvenile under the charge of the special juvenile police unit or the designated police officer.(2)The special juvenile police unit to which the juvenile is brought, shall inform the probation officer concerned of such apprehension to obtain information regarding the antecedents and family background of the juvenile and other material circumstances likely to be of assistance to the Board for making the inquiry.(3)Prior to production of a juvenile before the Board, the juvenile may be placed in a safe place within the police-station, (which shall not be a lock up) or in a "place of safety".(4)The special juvenile police or the designated police officer shall produce the juvenile before the Magistrate or a Member of the Board within 24 hours of his apprehension (excluding the time taken to bring the juvenile from the police-station/place of safety to the Board).(5)In case of delay in production before the Magistrate/Board, the details of not doing so be recorded in the police diary/general diary.(6)In case a recognised voluntary organisation takes a juvenile to the Juvenile Justice Board, the voluntary organisation shall also inform the concerned police-station.(7)The Government shall recognise only such voluntary organisations which can provide the services of probation, counselling, case work, a place of safety and also associate with the Special Juvenile Police Unit. Only those registered voluntary organisations,which are willing and have the capacity, facilities and expertise to do so shall be recognised for the purpose.(8)The registered voluntary organisation shall prepare a report narrating the circumstances of apprehension and office committed and produces the juvenile before the Board/Police with the report.(9)When a juvenile is produced before an individual member of the Board, the order given by the member shall be ratified in the next meeting of the Board.(10)The police/recognised voluntary organisation shall be responsible for the safety and basic amenities to the juveniles apprehended or kept under their charge during the period of such charge they are with them.
