Section 9(11) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(11)The State Government shall recognize only such voluntary organizations as are in a position to provide the services of probation, counselling, case work, a safe place and also associate with the Police or the designated Juvenile or the Child Welfare Officer from the Special Juvenile Police Unit, and have the capacity, facilities and expertise to do so as protection agencies that may assist the Police or the designated Juvenile or the Child Welfare Officer from the police at the time of apprehension, in preparation of the report containing social background of such juvenile and circumstances of apprehension and the alleged offence and in taking charge of such juvenile until his production before the Board within twentyfour hours.
