14. Special procedure to be followed when neglected child has parent.-
(1)If a person, who is the opinion of the police officer of the authorised person is a neglected child has, a parent or guardian who has the actual charge of, or control over, the child, the police officer or the authorised person may, instead of taking charge of the child, make a report to the Board for initiating an inquiry regarding that child.(2)On receipt of a report under sub-section (1), the Board may call upon the parent of guardian to produce the child before it an to show cause why the child should not be dealt with as a neglected child under the provisions of this Act and if it appears to the Board that the child is likely to be removed from its jurisdiction or to be concealed, it may immediately order his removal (if necessary by issuing a search warrant for the immediate production of the child) to an observation home [or a place of safety.] [Inserted by Act 15 of 1978, section 12]
