25. Detention of juveniles not released on bail after arrest.
- When a child is arrested and is not released on bail under the provisions of Section 21 or otherwise, he or she shall be detained in a certified School or place of safety. If no place of safety or Observations Home is available such child may be detained at a Police Station but in any case apart from adult prisoners :Provided that if the child be a girl such girl shall be forwarded with the least possible delay to Court empowered to pass an order under Section 23. The fact of the arrest and detention shall be forthwith communicated to the parent or guardian of the child and also to the Probation Officer or the Court exercising Children's Court jurisdiction in the area of the Police Station.
