Section 57 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
57. Abuse and exploitation of the juvenile or child.
- In the event of any physical, sexual or emotional abuse, including neglect of juveniles or children in an institution the following action shall be taken :-(a)when an allegation of physical, sexual or emotional abuse comes to the knowledge of the Officer Incharge, a report shall be placed before the Board or Committee, who in turn, shall conduct a preliminary enquiry and in appropriate cases shall direct the local police station to register a FIR, take due cognizance of such occurrences and conduct necessary investigations;(b)the Board or Committee shall take necessary steps to ensure completion of all inquiry and provide legal aid as well as counselling to the juvenile or child victim ;(c)the Board or Committee may transfer such a juvenile or child to another institution or place of safety or fit person ;(d)the Officer Incharge of the institution shall also inform the Chairperson of the Management Committee and place a copy of the report of the incident and subsequent action taken before the Management Committee in its next meeting;(e)in the event of any other crime committed in respect of juveniles or children in institutions, the Board or Committee shall order for registration of a First Information Report by the local police station either suo moto or on the basis of a complaint made in this regard.
