Section 4(6) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
(6)From the date of enforcement of the Act and till the formal constitution of the Board under this section, the Chief Judicial Magistrate having jurisdiction in the area shall exercise the powers and perform the functions of the Board and the provisions of sub-section (2) of section 15 of the Act shall remain suspended during the period.
