Section 8(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)The Board, shall perform the following functions to achieve the objectives of the Act, namely:-(a)adjudicate and dispose the cases of juveniles in conflict with law;(b)take cognizance of crimes committed under sections 23, 24, 25, 26 and 28;(c)monitoring institutions for juveniles in conflict with law and seeking compliance from them in cases of any noticeable lapses and improvement based on suggestions of the Board;(d)deal with non-compliance on the part of concerned Government functionaries or functionaries of voluntary organizations, as the case may be, in accordance with due process of law;(e)pass necessary direction to the district authority and police to create or provide necessary infrastructure or facilities so that minimum standards of justice and treatment are maintained in the spirit of the Act;(f)maintain liaison with the Committee in respect of cases needing care and protection;(g)liaison with Boards in other districts to facilitate speedy inquiry and disposal of cases through due process of law;(h)take suitable action for dealing with unforeseen situations that may arise in the implementation of the Act and remove such difficulties in the best interest of the juveniles;(i)send quarterly information, about the juveniles in conflict with law produced before it to the District, the State Child Protection Unit, the State Government and also to the Chief Judicial Magistrate, or Chief Metropolitan Magistrate, as the case may be ; for review as envisaged under sub-section (2) of section 14 ; and(j)do any other duty imposed by the State Government from time to time relating with juveniles in conflict with law.
