Section 18(3) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(3)In case of a child less than two years of age, who is medically unfit, the person or the organization who comes in contact with the child in need of care and protection shall send a written report along with the photograph of the child to the Committee within twenty-four hours and produce the child before the Committee as soon as the child is medically fit along with a medical certificate to that effect.
