Section 14(2) in The Juvenile Justice (Care and Protection of Children) Act, 2000
(2)[ The Chief Judicial Magistrate or the Chief Metropolitan Magistrate shall review the pendency of cases of the Board at every six months, and shall direct the Board to increase the frequency of its sittings or may cause the constitution of additional Boards.] [ Section 14 renumbered as sub-Section (2) inserted by Act 33 of 2006, Section 11 (w.e.f. 22.8.2006).]
