Section 10 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
10. Powers ami functions of the Board.
- The Board shall have the power to-(a)adjudicate and dispose of cases of juveniles in conflict with law;(b)order for registration of First Information Report for crimes committed under sections 24 to 29 of the Act or any order offence under any other law, committed by anyone in respect of a juvenile in conflict with law on a complaint made in this regard or suo motu and in respect of a child in need and care of protection on being intimated by the committee in writing;(c)monitor institutions for juveniles in conflict with law and seek compliance from them in cases of any noticeable lapses ;(d)deal with non-compliance on the part of concerned Government functionaries or functionaries of voluntary organizations, as the case may be, in accordance with due process of law ;(e)pass necessary directions to the Government and police to create or provide necessary infrastructure and other facilities so that minimum standards of justice and treatment are maintained in the letter and spirit of the Act;(f)liaise with the Child Welfare Committees in respect of a juveniles in need of care and protection ;(g)liaise with Boards in other districts or courts, as the case may be to facilitate speedy inquiry and disposal of cases ;(h)take suitable actions for dealing with unforeseen situations that may arise in carrying out the purpose of the Act in the best interest of the juvenile;(i)send monthly information about juveniles in conflict with law produced before them to the District Child Protection Unit; and(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.
