Children Act, 1960
14. Special procedure to be followed when neglected child has parent
(1) If a person, who in the opinion of the police officer or the authorized person is a neglected child, has a parent or guardian who has the actual charge of, or control over, the child, the police officer or the authorized person may, instead of taking charge of the child, make a report to the Board for initiating an inquiry regarding that child.
(2) On receipt of a report under sub-section (1), the Board may call upon the parent or guardian to produce the child before it and to show cause why the child should not he dealt with as a neglected child under the provisions of this Act and if it appears to the Board that the child is likely to be removed from its jurisdiction or to be concealed, it may immediately order his removal (if necessary by issuing a search warrant for the immediate production of the child) to an observation home 3[or a place of safety].
