Section 20(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)In the event of violation of provisions laid down under section 20 of the Act or under rule 85(C) of these rules, being brought to the notice of Board by way of an application by the juvenile or anyone on his behalf at any stage, even after the closure of proceedings in respect of such juvenile-(a)the Board shall initiate an inquiry by issuing a notice to the concerned authority or person against whom such violations are alleged, to appear before the Board and to provide such explanation as may be required by the Board ;(b)if on inquiry. Board finds that violation of the section 20 of the Act or of the provisions laid down in rule 85(C) in respect of a juvenile has been made or is likely to be made. Board shall pass orders for nullifying or prohibiting such violation and requiring such authority or person to take all such steps as may be required to undo the harm caused to the juvenile by such violation;(c)the Board, in addition to the orders prescribed under rule 20( 1 )(b), may also order for payment of such cost, as Board may deem adequate, to be paid to the juvenile by the authority or person responsible for such violation(s);(d)Where the State Commission for Protection of Child Rights or the Child Welfare Committee takes suo moto cognizance of violation under section 20 of the Act or rule 85 (C) or receives a complaint in this regard, it shall forward the complaint to the Board concerned for cognizance and inquiry.
