Section 6(6) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(6)If any ill treatment during investigation is given to the juvenile, the Juvenile Justice Board shall record the statement of the child concerned and send the child for medical investigation and treatment.(a)If the Board on the basis of the report of Medical Officer or Probation Officers or social worker or Officer-in-Charge concludes that the child is abused, then the Board shall issue summons to the concerned persons to be present on the dates specified in that behalf.(b)If the Board on an enquiry arrives at a conclusion or if they found any prima facie evidence, which confirms that the child was abused physically or sexually, then they shall communicate the same to the District and Sessions Judge for further proceedings.(c)In cases of abuses, the child shall be sent for trauma Counselling.
