Section 15(10) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(10)Where the inquiry is delayed beyond six months on account of serious nature of the offence alleged to have been committed by the juvenile, the Board shall send a report of the case to the Chief Judicial Magistrate stating the reason for delay as well as steps being taken to expedite the inquiry. On receipt of such report, Chief Judicial Magistrate may issue necessary directions to expedite the inquiry.
