10. Apprehension of child alleged to be in conflict with law.—
(1) As soon as a child alleged to be
in conflict with law is apprehended by the police, such child shall be placed under the charge of the
special juvenile police unit or the designated child welfare police officer, who shall produce the child
before the Board without any loss of time but within a period of twenty-four hours of apprehending the
child excluding the time necessary for the journey, from the place where such child was apprehended:
Provided that in no case, a child alleged to be in conflict with law shall be placed in a police lockup or
lodged in a jail.
(2) The State Government shall make rules consistent with this Act,—
(i) to provide for persons through whom (including registered voluntary or non-governmental
organisations) any child alleged to be in conflict with law may be produced before the Board;
(ii) to provide for the manner in which the child alleged to be in conflict with law may be sent to
an observation home or place of safety, as the case may be.
