Section 92(4)(vi) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(vi)give wide publicity by publishing or telecasting the photographs and the description of the missing child, as feasible in (a) leading newspapers (b) Television/electronic media (c) local cable television network and social media and thereafter submit for ratification by the Board or the Committee or the Children's Court, as the case may be.