Section 92(6) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(6)When a child is traced:(i)he shall be produced before the Board or the Committee or the Children's Court, as the case may be, for appropriate directions;(ii)the police shall send a report to the District Legal Services Authority which shall provide counselling and support services to the child and the family; and(iii)the police shall conduct an inquiry whether the child has been subjected to any offence under the Act or any other law and if so, proceed accordingly.
