Section 87 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
87. Disposal of cases of juveniles in conflict with law.
- The State Government or the Board, as the case may be, may either suo motu or on an application made in this regard, review the case of a person or a juvenile in conflict with law, determine his juvenility in terms of the provisions of the Act and rule 10, and pass an appropriate order in the interest of the juvenile in conflict with law under section 64 of the Act, for the immediate release of the juvenile in conflict with law, whose period of detention or imprisonment has exceeded the maximum period provided, in section 15 of the said Act.
