Section 11(2) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
(2)Soon after apprehension, the juvenile shall be placed under the charge of the Juvenile or Child Welfare Officer from the nearest Police Station, who shall produce the juvenile before the Board within twenty-four hours as per sub-section (1) of section 10 of the Act and where such Juvenile or the Child Welfare Officer has not been designated as per provisions laid down under sub-section (2) of section 63 of the Act or is not available for some official reasons, the Police Officer who had apprehended the juvenile shall produce him before the Board.
