Section 10(j) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(j)send quarterly information to the Chief Judicial Magistrate regarding the pendency of cases and indicate nature of the orders passed in light of section 16 of the Act in the format annexed hereto as Form-I to enable the Chief Judicial Magistrate to review the pendency of the cases of the Board after every six months.
