Section 27(6) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
(6)The concerned institution shall inform the Chairperson or a member of the Committee about such child and produce the child before the Committee within twenty-four hours and in such cases, it may not be necessary for the person who brings a child in need of care and protection to an institution to be present at the time of production of the child before the Committee.
