Section 33(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
(1)Any child in need of care and protection may be produced before the Committee by one of the following persons :-(i)any police officer or special juvenile police unit or a designated police officer ;(ii)any public servant ;(iii)a registered voluntary organisation or by such other voluntary organisation or an agency as may be recognised by the Government ;(iv)any social worker or a public spirited citizen ; or(v)by the child himself :Provided that the child shall be produced before the Committee without any loss of time but within a period of twenty-four hours excluding the time necessary for the journey.
