Section 9(2) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(2)Soon after the apprehension, the said juvenile shall be placed under the charge of the designated Juvenile or the Child Welfare Officer from the nearest police station, who shall produce the juvenile before the Board immediately, and where such designated Juvenile or the Child Welfare Officer, has not been designated as per the provisions of sub-section (2) of section 63 or when such officer is not available for any reason, the police officer, who had apprehended the juvenile, shall produce him before the Board.
