Section 15(5) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(5)If the Juvenile or Child Welfare Officer fails to produce the juvenile before the Board even after issuance of order under rule 13 (4) of these rules, the Board shall instead of issuing process under section 82 of Code of Criminal Procedure, Samvat 1989, pass appropriate orders under section 23 of the Act.
