Section 11(3) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
(3)For all other cases involving offences of non-serious nature (entailing a punishment of less than 7 years imprisonment for adults) and cases where apprehension is not necessary in the interest of the juvenile, the police or the Juvenile or the Child Welfare Officer from the nearest police station, shall intimate the parents or guardian of the juvenile about forwarding the information regarding nature of offence alleged to be committed by their child or ward along with his socio-economic background to the Board, which shall have the power to call the juvenile for subsequent hearings. Whenever a juvenile is apprehended "apprehension memo" in Form XXV shall be prepared. The personal search of the Juvenile shall be conducted and Form - XXVI shall be filled with relevant information. When a juvenile or child requires to be medically examined, request for Medical Examination Report in Form - XXIV shall be prepared.
