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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(3)(b) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(b)In the absence of the documents mentioned in sub-clause (i), (ii) or (iii) of clause (a), the medical opinion will be sought from a duly constituted Medical Board, which will declare the age of the juvenile or child. In case, the exact assessment of the age cannot be done, the Court or the Board or the Committee, as the case may be, for the reasons to be recorded in writing by them, may, if considered necessary, give benefit to the child or juvenile by considering his age on lower side within the margin of one year, and, while passing orders in such a case, shall, after taking into consideration such evidence, as may be available, or the medical opinion, as the case may be, record a finding in respect of his age and either of the evidence as specified in any of the sub-clauses (i), (ii) and (iii) of clause (a) or in the absence whereof, clause (b), shall be the conclusive proof of the age as regards such child or juvenile or the juvenile in conflict with law.