Section 15(2) in The Juvenile Justice (Care and Protection of Children) Act, 2015
(2)Where the Board is satisfied on preliminary assessment that the matter should be disposed of by the Board, then the Board shall follow the procedure, as far as may be, for trial in summons case under the Code of Criminal Procedure, 1973:Provided that the order of the Board to dispose of the matter shall be appealable under sub-section (2) of section 101:Provided further that the assessment under this section shall be completed within the period specified in section 14.
