Section 49 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
49. Special Juvenile Police Unit and Juvenile/Child Welfare Officer.
(1)The Government shall appoint Juvenile Police Units at the district and a Juvenile/Child Welfare Officer shall be designated in term of Section 63 of the Act at the level of Police-station.(2)The Juvenile Police Unit at the district level shall function under a Juvenile Police Officer (of the rank of Inspector of Police) and two paid social workers of whom one shall be a woman and another preferably child expert or having relevant experience.(3)The Juvenile Police Unit at other places would be aided by two or more honorary social workers.(4)The Special Juvenile Police Units would be assisted by recognised voluntary organisations who will help them in identifying juveniles and helping the juveniles/children under the Act.
