Section 84 in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
84. Special Juvenile Police Unit.
(1)The State Government shall appoint a Special Juvenile Police Unit at the District level within four months of the notification of these rules and the unit shall consist of a Juvenile or Child Welfare Officer of the rank of Police Inspector and two paid social workers having experience of working in the field of child welfare, of whom one shall be a woman.(2)The District Child Protection Unit or the State Government shall provide services of its two social workers to the Special Juvenile Police Unit for discharging their duties.(3)The Juvenile or Child Welfare Officer at the Police Station shall be a person with aptitude and appropriate training and orientation to handle the cases of juveniles or children in terms of the provisions of the Act.(4)The transfer and posting of the designated Juvenile or Child Welfare Officer shall be within the Special Juvenile Police Units of other Police Stations or district unit, unless there is an exceptional case of promotion and in such cases, other Police Officer must be designated and deputed in the unit so that there is no shortfall.(5)Special Juvenile Police Unit at district level shall co-ordinate and function as a watch-dog for providing legal protection against all kinds of cruelty, abuse and exploi-tation of child or juvenile.(6)The unit shall take serious cognizance of adult perpetrators of crimes against children and see to it that they are without delay apprehended and booked under the appropriate provisions of the law and for this purpose the district level units shall maintain liaison with other units of Police Station.(7)The Special Juvenile Police Units shall seek assistance from the voluntary organisations, panchayats and gramsabhas or Resident Welfare Associations in identi-fying juveniles in conflict with law as well as reporting cases of violence against children, child neglect and child abuse.(8)The Special Juvenile Police Units shall particularly seek assistance from volun-tary organisations recognised as protection agencies by the State Government for the purpose of assisting Special Juvenile Police Units and local Police Stations at the time of apprehension, in preparation of necessary reports, for taking charge of juveniles until production and at the time of production before the Board as per rule 11(12) of these rules.(9)The Superintendent of Police in a district shall head the Special Juvenile Police Unit and oversee its functioning from time to time.(10)A Nodal Officer from Police not less than the rank of Inspector General of Police shall be designated in each State to co-ordinate and upgrade role of Police on all issues pertaining to care and protection of children or juveniles under Act.(11)Any Police Officer found guilty, after due inquiry, of torturing a child, mentally or physically, shall be liable to be removed from service, besides being prosecuted for the offence.
