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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(1)(xvi) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(xvi)Every Board which has a jail situated in the area under its jurisdiction, shall at least once in a month carry out inspection of that jail/jails under Section 8(3)(m) of the Act. Such inspections shall be carried out in FORM prescribed for this purpose and within three days from such inspection, such form shall be submitted to the State Legal Services Authority. State Legal Services Authority shall verify the status of the cases mentioned in the FORM from the concerned court on whose orders the identified person has been kept in the Jail and if it is found that no age inquiry has been conducted by the concerned Court in the case, then it shall intimate the concerned court to carry out an age determination as per section 94 of the Act and if any person is then found to be a child on the date of commission of offence, then that case will be transferred by the Court concerned to the Board having jurisdiction over that case and the child shall be immediately ordered to be produced before the Board by jail authorities;