Section 86(2) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(2)The Central Government shall constitute a Special Juvenile Police Unit for the Railway Protection Force and state government shall constitute SJPU for Government Railway Police at every railway station as per requirement and where a SJPU cannot be set up, at least one Railway Protection Force or Government Railway Police Officer shall be designated as the Child Welfare Police Officer.
