Section 63 in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013
63. Juvenile in conflict with law undergoing sentence at commencement of the Act
The Government shall direct that a juvenile in conflict with law who is undergoing any sentence of imprisonment at the commencement of the Act, shall, in lieu of undergoing such sentence, be sent to a special home or kept in fit institution in such manner as the Government thinks fit for the remainder of the period of the sentence; and the provisions of the Act shall apply to the juvenile as if he had been ordered by the Board to be sent to such special home or institution or as the case may be, ordered to be kept under protective care under sub-section (2) of section 17 of the Act:Provided that the Government, or as the case may be the Board, may, for any adequate and special reason to be recorded in writing, review the case of a juvenile in conflict with law undergoing a sentence of imprisonment, who has ceased to be so on or before the commencement of the Act. and pass appropriate order in the interest of such juvenile.Explanation: In all cases where a juvenile in conflict with law is undergoing a sentence of imprisonment at any stage on the date of commencement of the Act, his case including the issue of juvenility, shall be deemed to be decided in terms of clause (m) of section 2 and other provisions contained in the Act and the rules made there under, irrespective of the fact that he ceases to be juvenile on or before such date and accordingly he shall be sent to the special home or a fit institution, as the case may be, for the remainder of the period of the sentence but such sentence shall not in any case exceed the maximum period provided in section 16 of the Act.
