Section 97(10) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(10)Provisions contained herein above in this rule shall also apply to Child Welfare Committees to the extent applicable and practicable and any reference made therein to any provision of the Act made in relation to the Board or process pertaining to a juvenile in conflict with law shall be read as replaced with the corresponding provision of the Act in relation to the Committee or a child in need of care and protection, as the case may be.
