Section 94(2) in The Juvenile Justice (Care and Protection of Children) Act, 2015
(2)In case, the Committee or the Board has reasonable grounds for doubt regarding whether the person brought before it is a child or not, the Committee or the Board, as the case may be, shall undertake the process of age determination, by seeking evidence by obtaining -(i)the date of birth certificate from the school, or the matriculation or equivalent certificate from the concerned examination Board, if available; and in the absence thereof;(ii)the birth certificate given by a corporation or a municipal authority or a panchayat;(iii)and only in the absence of (i) and (ii) above, age shall be determined by an ossification test or any other latest medical age determination test conducted on the orders of the Committee or the Board:Provided such age determination test conducted on the order of the Committee or the Board shall be completed within fifteen days from the date of such order.
