Section 76 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
76. Procedure to be followed by a Magistrate not empowered under the Act.
(1)When any juvenile or child is produced before a Magistrate other than Board or Committee, and the Magistrate is of the opinion that such person may be a juvenile or child, he shall record his reasons and pass an order for the juvenile or child to be produced before the concerned Board or the Committee on the same day.(2)In case of a child in need of care and protection produced as a victim of a crime before a Magistrate not empowered under the Act, such Magistrate shall transfer the matter concerning care and protection, rehabilitation and restoration of the child to the appropriate committee and no orders concerning the custody of such child shall be passed by such Magistrate.
