Section 5 in The Juvenile Justice (Care and Protection of Children) Act, 2015
5. Placement of person, who cease to be a child during process of inquiry.
- Where an inquiry has been initiated in respect of any child under this Act, and during the course of such inquiry, the child completes the age of eighteen years, then, notwithstanding anything contained in this Act or in any other law for the time being in force, the inquiry may be continued by the Board and orders may be passed in respect of such person as if such person had continued to be a child.
