7. Procedure when Judicial Magistrate is not empowered to pass an order under this Act.
(1)When any [judicial magistrate] [Substituted for the words 'District Magistrate or Sub Divisional Magistrate' by Punjab Act 25 of 1964, section 2, Schedule, Part III.] not empowered to pass an order under this Act is of opinion that a child brought before him should be sent to a certified school or dealt with in any other manner in which the case may be dealt with under this Act, he shall record such opinion and submit the proceedings and forward the child to the [Chief Judicial Magistrate] [Substituted for the word 'magistrate' by Punjab Act 25 of 1964, section 2, Schedule, Part III.] to whom he is subordinate or to the [judicial magistrate] [Substituted for the word 'magistrate' by Punjab Act 25 of 1964, section 2, Schedule, Part III.] presiding over the nearest Juvenile Court having jurisdiction in the case;Provided that where a child brought before a [Judicial Magistrate] [Substituted for the word 'magistrate' by Punjab Act 25 of 1964, section 2, Schedule, Part III.] not empowered to pass an order under this Act is accused of an offence triable jointly with any other person not being a child, nothing in this sub-section shall affect or be deemed to affect the powers of the [Judicial Magistrate] [Substituted for the word 'magistrate' by Punjab Act 25 of 1964 section 2, Schedule, Part III.] to try such other personThe [judicial magistrate] [Substituted for the word 'magistrate' by Punjab Act 25 of 1964 section 2, Scheduled Part III.] to whom the proceedings are submitted may make such further enquiry, if any, as he may think fit and may pass such order dealing with the case as he might have passed if the child had originally been brought before or tried by him.
