Section 9(15) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(15)The producing agent may make a report with recommendations to the Board. Such recommendations may include immediate release after admonition or reconciliation to be facilitated by the Child Welfare Officer at the special juvenile police unit itself. Whenever appropriate and possible, children alleged to have committed petty offences may be released from the special juvenile police unit itself, when one member or the bench of the Board accepts such recommendations within the maximum 24 hour period for preliminary inquiry. If the Board ratifies such a recommendation, the said child shall be released from the place of safety itself. If the Board decides not to take this recommendation into account, then the child may be transferred to the Observation Home and produced before the Board.
