Section 9 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
9. Production of a child before the Committee.
(1)When any person/organisation authorised under Section 32 receives a child in need of care and protection, he/she/they may also produce the child before the Committee with the report of the circumstances under which the child came to their notice.(2)In case the Committee is not sitting, the child may be produced before any member or kept in a place of safety and provided with all basic facilities and adequate protection. Every possible effort shall be made to trace and associate the family and assistance of recognised voluntary organisation/ child line may also be taken.(3)In case, a recognised voluntary organisation takes a child to the Committee, they shall 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.(4)The Committee shall make arrangements to send the child to the designated place of safety, with appropriate facilities considering the age and sex of the child, pending inquiry.(5)The child may be escorted by the police officer, representative of the voluntary organisation or by any other arrangement deemed appropriate by the Committee.(6)Names and addresses of all recognised Children's Homes along with their capacities and facilities should be listed with the Committee.(7)A child should be lodged in a Home closest to where he/she belongs.
