Section 18(9) in Jammu and Kashmir Juvenile Justice Rules, 2007
(9)The Officer-in-Charge/Superintendent of Home shall order the discharge of any juvenile, the period of whose detention has expired and inform the competent authority within seven days of the action taken and, if the date of release falls on a Sunday or another public holiday, the juvenile may be released on the preceding day with an entry to that effect being made in the Register of Discharge.
