Section 15(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(3)When witnesses are produced for examination in inquiry under section 15 of the Act relating to a juvenile, the Board shall keep in mind that the inquiry is not to be conducted in the spirit of strict adversarial proceedings and it shall use the powers conferred under Jammu and Kashmir Evidence Act. Samvat 1977 so as to question the juvenile and proceed with the presumptions that favour the juvenile's right to be restored.
