Section 26(2) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(2)(a)When any person/orgnization authorized under sub-rule (i) above receives a child in need of care and protection, he/she/they may also produce the child before the Committee with the report of the circumstances under which the child came to their notice. Such children, above two years of age, shall be produced before the Committee within 48 hours of such admission, excluding the journey time by the organisation. For children under two years of age, the organization shall send a written report along with the photograph, within 48 hours of admission, excluding the journey time.(b)In case the Committee is not sitting, the child shall be kept in place of safety and provided with all basic facilities and adequate protection. Every possible effort shall be made to trace and associate the family and assistance of recognized voluntary organizations/childline may also be taken.(c)In case a recognized voluntary organization takes a child to the Committee, they shall also submit a report on the circumstances under which the child came to their notice, and efforts shall be made by them for tracing the family.(d)The Committee shall make arrangement to send the child to the designated place of safety, with age and sex appropriate facilities, pending inquiry.(e)The child may be escorted by the police officer, representative of the voluntary organization or by any other arrangement deemed appropriate by the Committee.(f)Names and addresses of all recognized children's homes along with its capacity should be listed with the Committee. Age and sex appropriate facilities as prescribed under Section 34 of the Act, shall also be mentioned in the list.(g)Child should be lodged in a home closest to where he/she belongs.
