Section 74(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(3)The Board or the Committee, as the case may be shall, as far as possible, decide the juvenility or otherwise, on the basis of physical appearance or documents available, if any. Where an inquiry is instituted by the Board or the Committee for determination of age, such inquiry shall be conducted on the basis of following evidence:-(i)the birth certificate issued by a Corporation or a Municipal Committee or any other notified authority; or(ii)the matriculation or equivalent certificate; or(iii)in absence of the certificates mentioned in sub-clauses (i) and (ii) or in case of any contradiction arising therefrom, the authority deciding the age issue may refer the matter to a duly constituted Medical Board, which shall record its findings and submit to the Juvenile Justice Board.
