Section 21 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
21. Production of a Juvenile.
(1)As soon as a juvenile in conflict with the law is apprehended by the police, the police shall place the juvenile under the charge of the special juvenile police unit, or the designated police officer.(2)The special juvenile police unit to which the juvenile is brought, shall inform the probation officer concerned of such apprehension, to obtain information regarding the antecedents and family background of the juvenile and other material circumstances likely to be of assistance to the Board for making the inquiry.(3)Prior to production of a juvenile before the Board, the juvenile may be placed in a safe place within the Police Station (which shall not be a lock up), or in a place of safety.(4)The special juvenile police or the designated police officer shall produce the juvenile before the Magistrate or a member of the Board within twenty-four hours of his apprehension (excluding the time taken to bring the juvenile from the Police Station or place of safety to the Board).(5)In case of delay in production before the Magistrate or the Board, the details of not doing so be recorded in the police daily or general diary.(6)In case a recognized voluntary organization takes a juvenile to the Board, the voluntary organization shall also inform the concerned Police Station.(7)The State Government shall recognize only those registered voluntary organizations which can provide the services of probation, counselling, case work, a place of safety and also associate with the Special Juvenile Police Unit and are willing and have the capacity, facilities, expertise to do so.(8)The registered voluntary organization shall prepare a report narrating the circumstances of apprehension and offence committed and produce the juvenile before the Board or Police with the report.(9)When a juvenile is produced before an individual member of the Board, the order given by the member shall be ratified in the next meeting of the Board.(10)The police or the recognized voluntary organisation shall be responsible for the safety and basic amenities to the juveniles apprehended or kept under their charge during the period they are with them.
