Section 14 in The Juvenile Justice (Care and Protection of Children) Act, 2000
14. Inquiry by Board regarding juvenile
.[(1)] [ Section 14 renumbered as sub-Section (2) inserted by Act 33 of 2006, Section 11 (w.e.f. 22.8.2006).] Where a juvenile having been charged with the offence is produced before a Board, the Board shall hold the inquiry in accordance with the provisions of this Act and may make such order in relation to the juvenile as it deems fit:Provided that an inquiry under this section shall be completed within a period of four months from the date of its commencement, unless the period is extended by the Board having regard to the circumstances of the case and in special cases after recording the reasons in writing for such extension.(2)[ The Chief Judicial Magistrate or the Chief Metropolitan Magistrate shall review the pendency of cases of the Board at every six months, and shall direct the Board to increase the frequency of its sittings or may cause the constitution of additional Boards.] [ Section 14 renumbered as sub-Section (2) inserted by Act 33 of 2006, Section 11 (w.e.f. 22.8.2006).]
