Section 9(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)As soon as a juvenile alleged to be in conflict with law, is apprehended by the police, the concerned police officer shall inform;-(a)the designated Juvenile or the Child Welfare Officer in the nearest police station to take charge of the matter;(b)the parents or guardian of such juvenile about the apprehension of the juvenile, the address of the Board, where the juvenile will be produced and the date and time when the parents or guardian need to be present before the Board; and(c)the concerned probation officer of such apprehension to enable him to obtain information regarding social background of the said juvenile and other material circumstances likely to be of assistance to the Board for conducting the inquiry.
