Section 9(13) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(13)The Designated Child Welfare Officer or officers from the special juvenile police unit shall in the shortest possible time, inform the parents or legal guardian about arrest of the child in Form X. During any further questioning of the child, they shall ensure the presence of the parent or legal guardian. The concerned officer may also make a concerted attempt to identify someone as a 'fit person' - preferably a social worker who knows and is willing to take responsibility of the child. The Officer along with the fit person shall consult the child and determine together, whether it is in her/his interest to inform the parent/legal guardian, taking into account the cases where the parents/legal guardians allegedly exploit or abuse children.
