Section 55(1) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(1)For the purposes of section 75 of the Act and this rule , giving a child in marriage shall be considered as cruelty to the child. On receipt of information of risk of a child being given in marriage, the police or any officer authorised under the Act or under the Prohibition of Child Marriage Act,2006 (6 of 2007), shall produce the child before the Committee for appropriate directions and rehabilitative measures.
