Section 14(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(2)The concerned Police Officer or the Juvenile or Child Welfare Officer shall inform-(a)the parents or guardian of the juvenile about the allegations and apprehension of the Juvenile if applicable, and the address of the Board where the juvenile will be produced and the date and time when the parents or guardian need to be present before the Board ;(b)the concerned probation officer of the incident involving the juvenile in conflict with law to enable him to obtain information for the purposes of assisting the Board in conducting the inquiry and follow up; and(c)the juvenile about his rights and the procedures under the Act and these rules.
