Section 91(8) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(8)The Member-Secretary shall provide a copy of the report of the inquiry officer to the Chairperson or Member of the Committee or a Member of the Board as the case may be, against whom the complaint is made who may make a representation against the same to the Selection-cum-Oversight Committee within a period of fifteen days from the date of receipt of the copy of the report.
