Section 18(3) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
(3)The offence against a juvenile in conflict with law or a child specified in section 23 shall be cognizable and bailable. When an Officer-in-Charge of an institution owned and run by the State Government is accused of an offence under section 23 alleged to have been committed by him while acting or purporting to act in the discharge of his official duty, no court shall take cognizance of such offence nor shall the Officer-in-Charge be arrested, except with the previous sanction of the State Government.
