88. Information to [Child Welfare Officer (Probation)] [These words and brackets were substituted for the words 'Probation Officer' and 'remand home' respectively by Maharashtra 11 of 1976, Second Schedule.] and officer in-charge of [an Observation Home] [These words and brackets were substituted for the words 'Probation Officer' and 'remand home' respectively by Maharashtra 11 of 1976, Second Schedule.] 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)] [These words and brackets were substituted for the words 'Probation Officer' by Maharashtra 54 of 1975, Section 47(1).] and officer incharge of [an Observation Home] [These words were substituted for the words 'a remand home', by Maharashtra 54 of 1975, Section 47(2).] 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)] [These words and brackets were substituted for the words 'Probation Officer' by Maharashtra 54 of 1975, Section 47(1).] and officer in-change of [an Observation Home] [These words were substituted for the words 'a remand home', by Maharashtra 54 of 1975, Section 47(2).] 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.
