Section 46 in Jammu and Kashmir Juvenile Justice Act, 1997
46. Power of Government to discharge and transfer juvenile.
(1)The Government may, notwithstanding any thing contained in this Act, at any time, order a neglected or delinquent juvenile to be discharged from the juvenile home or special home, either absolutely or on such condition as it may think fit to impose.(2)The Government may, notwithstanding anything contained in this Act, order:(a)a neglected juvenile to be transferred from one juvenile home to another;(b)a delinquent juvenile to be transferred from one special home to other or from a special home to a borstal school where such school exists or from a special home to a juvenile home;(c)a neglected juvenile or a delinquent juvenile to be transferred from a juvenile home or a special home to a fit person or a fit institution;(d)a juvenile who has been released on licence which has been revoked or forfeited, to be sent to the special home or juvenile home from which he was released or to any other juvenile home or special home or borstal school:Provided that the total period of stay of the juvenile in a juvenile home or a special home or a fit institution or under a fit person shall not be increased by such transfer.(3)The Government may, notwithstanding anything contained in this Act, at any time, discharge a juvenile from the care of any person under whom he was placed under this Act either absolutely or on such conditions as it may think fit to impose.
