Section 9(2) in Jammu and Kashmir School Education Act, 2002
(2)When a Local Area Education Committee is satisfied that the parent has failed to cause his child to attend school or that any person is interfering with such attendance of a child even after the warning mentioned in sub-section (1), such a Local Area Education Committee or any member authorised by it shall lodge a complaint against such parent or other person with the Judicial Magistrate having territorial jurisdiction over the area.
