88. Information to [Child Welfare Officer (Probation)] and officer in-charge of [an Observation Home] by police or any person effecting arrest. - (1) It shall be duty of a police officer immediately after effecting the arrest of a child to inform a [Child Welfare Officer (Probation)] and officer incharge of [an Observation Home] for the purpose stated in section 66.
(2)It shall be the duty of any other person effecting such arrest to inform a [Child Welfare Officer (Probation)] and officer in-change of [an Observation Home] for the like purpose as provided in section 66.(3)The juvenile court for the purpose of such inquiry may, remand the child even in his absence from time to time for a period of not more than fourteen days at a time until available information has been obtained.
