Section 28(8) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(8)Whoever produces a child before the Committee may submit a report on the circumstances under which the child came to their notice and efforts made by them in informing the police and the missing persons squad and in cases where a recognized voluntary organization or any police personnel produce a child before the Committee, they shall also submit a report on the efforts made by them for tracing the family of the child.
