Section 17(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(2)The Child Welfare Committees, Special Juvenile Police Units, Public Servants, Childline, Voluntary Organizations, Social Workers and the children themselves may refer a child to such Shelter Homes. The legal requirements regarding investigation and disposal, etc., shall not apply in cases of children residing in these Shelter Homes, except giving an information to the Committee and the police about children admitted.
