Section 82(4) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(4)Notwithstanding anything contained in any other law for the time being in force, investigation of all the cases where juveniles are alleged of committing offences shall be investigated by the designated Juvenile Welfare Officer, provided that in exceptional circumstances, the Station House Officer may assign investigation to any other officer other than a designated Juvenile Welfare Officer.
