Section 15(8) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(8)Every inquiry by the Board shall be completed within a period of four months after the first summary inquiry. Only in exceptional cases involving transnational or inter-state criminality, large number of accused and inordinate delay in production of witnesses, the period of enquiry may be extended by the Board up to a period of further two months by recording of the reasons by the Board in the order.
