Section 18(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)When any person/ organisation authorised under the Act receives a child in need of care and protection, he/she/they may also produce the child before the Committee with the social investigation report of the circumstances in Form XIII under which the child came to their notice. They may also be encouraged to assist in efforts to trace the family.
