Section 26 in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
26. Production of a Child before the Committee.
(1)Any child in need of care and protection shall be produced before the Committee by one of the following person. -(i)any police officer or Special Juvenile Police Unit or a designated police officer;(ii)any public servant;(iii)Childline, a registered voluntary organization, or by such other voluntary organization or an agency as may be recognized by the State Government;(iv)any social worker or a public spirited citizen authorized by the State Government; or(v)by the child himself.(2)When any person or organization authorized under sub-rule (1) receives a child in need of care and protection, he may produce the child before the Committee with the report of the circumstances under which the child came to his notice.(3)A child, above two years of age, shall be produced before the Committee within forty-eight hours of such admission, excluding the journey time taken by the person or the organization; and for children under two years of age, the person or the organization shall send a written report along with the photograph, within forty-eight hours of admission, excluding the journey time.(4)In case the Committee is not sitting, the child shall be kept in a place of safety and provided with all basic facilities and adequate protection.(5)Every possible effort shall be made to trace and associate the family and assistance of recognized voluntary organizations or Childline may also be taken.(6)In case a recognized voluntary organization takes a child to the Committee, they shall also submit a report on the circumstances under which the child came to their notice, and efforts shall be made by them for tracing the family.(7)The Committee shall make arrangements to send the child to the designated place of safety, with age and sex appropriate facilities, pending the inquiry.(8)The child may be escorted by the police officer or representative of the voluntary organization or by any other arrangement as considered appropriate by the Committee.(9)A list of the names and addresses of all recognized children's homes along with its capacity, appropriate facilities as prescribed under Section 34 of the Act, shall be listed with the Committee.(10)The Competent Authority may, while making an order placing a child under the care of parent, guardian or fit person, as the case may be direct such parent, guardian or fit person to enter into a bond in Form IV with or without sureties.(11)Whenever the Committee orders a child to be kept in an institution, it shall forward to the Officer-in-Charge of such institution a copy of its order in Form III with particulars of the home and parents or guardian and previous record.(12)The child shall be lodged in a home closest to where he belongs.
