Section 34 in Jammu and Kashmir Juvenile Justice Act, 1997
34. Sending a juvenile outside jurisdiction.
- In the case of a neglected or delinquent juvenile whose ordinary place of residence lies outside the jurisdiction of the competent. authority before which he is brought, the competent authority may, if satisfied after due inquiry that it is expedient so to do, send the juvenile back to a relative or other person who is fit and willing to receive him at his ordinary place of residence and exercise proper care and control over him, notwithstanding that such place of residence is outside the jurisdiction of the competent authority and the competent authority exercising jurisdiction over the place to which the juvenile is sent shall in respect of any matter arising subsequently have the same powers in relation to the juvenile as if the original order had been passed by itself.
