Section 18(1) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(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.
