14. Special procedure to be followed when neglected child has parent.
(1)If a person who in the opinion of the probation officer, police officer or the authorised person is a neglected child, has a parent or guardian who has the actual charge of or control over the child, the police officer or the authorised person may, instead of taking charge of the child, make a report to the Board for initiating an enquiry regarding that child.(2)On receipt of a report under sub-section (1) the Board may call upon the parent or guardian to produce the child before it and to show cause why the child should not be dealt with as a neglected child under the provisions of this Act and if it appears to the Board that the child is likely to be removed from its jurisdiction or to be concealed it may immediately order his removal (if necessary by issuing a search warrant for the immediate production of the child) to an observation home.
