Section 56(1) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013
(1)Where it appears to the competent authority that any juvenile or child kept in a special home or an observation home or a children's home or a shelter home or in an institution in pursuance of the Act, is a mentally ill person or addicted to alcohol or other drugs which lead to behavioural changes in a person, the competent authority may order his removal to a psychiatric hospital or psychiatric nursing home in accordance with the provisions of the Mental Health Act, 1987 (Central Act No. 14 of 1987) or the rule made there under.
