Section 19 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
19. Persons through whom a child may be produced before the Committee.
- Any child in need of care and protection shall be produced before the committee by the following persons,-(a)any Police Officer of Special Juvenile Police Unit or a Designated Police Officer;(b)any public servant;(c)childline, a registered voluntary organization, or by such other voluntary organization or an agency as may be recognized by the State Government;(d)any Social Worker or a public spirited citizen authorised by the State Government; or(e)by the child himself.
