Section 10(3) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(3)In every case concerning a child or juvenile in conflict with law, the age determination inquiry, shall be conducted by the court or the Board or, the Committee, as the case may be, by seeking evidence by obtaining (a)(i)the matriculation or equivalent certificate, if available and in the absence whereof; or(ii)the date of birth certificate from the school (other than a play school) first attended and in the absence whereof; or(iii)the birth certificate given by a corporation or a municipal authority or a panchayat.(b)In the absence of the documents mentioned in sub-clause (i), (ii) or (iii) of clause (a), the medical opinion will be sought from a duly constituted Medical Board, which will declare the age of the juvenile or child. In case, the exact assessment of the age cannot be done, the Court or the Board or the Committee, as the case may be, for the reasons to be recorded in writing by them, may, if considered necessary, give benefit to the child or juvenile by considering his age on lower side within the margin of one year, and, while passing orders in such a case, shall, after taking into consideration such evidence, as may be available, or the medical opinion, as the case may be, record a finding in respect of his age and either of the evidence as specified in any of the sub-clauses (i), (ii) and (iii) of clause (a) or in the absence whereof, clause (b), shall be the conclusive proof of the age as regards such child or juvenile or the juvenile in conflict with law.Explanation. - For the purpose of this clause, 'Medical Board' means a Medical Board constituted by Juvenile Justice Board.
