Section 47 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
47. Committal to approved place of juvenile or child suffering from dangerous diseases and his future disposal.
(1)When a juvenile or the child who has been brought before a competent authority under the Act, is found to be suffering from a disease requiring prolonged medical treatment or physical or mental complaint that will respond to treatment, the competent authority may send the juvenile or the child to any place recognised to be an approved place in accordance with the rules made under the Act for such period as it may think necessary for the required treatment.(2)Where a juvenile or the child is found to be suffering from leprosy, sexually transmitted disease, Hepatitis B, open cases of Tuberculosis and such other diseases or is of unsound mind, he shall be dealt with separately through various specialised referral services or under the relevant laws as such.
