Section 10(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)In every case concerning a child or a juvenile in conflict with law, the court or the Board as the case may be, the Child Welfare Committee referred to in section 29, shall determine the age of such juvenile or child or a juvenile in conflict with law within a period of thirty days from the date of making of the application for that purpose.
