Section 15(4) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(4)After being admitted to bail, if the juvenile fails to appear before the Board on any date fixed for hearing, and no application is moved for exemption on his behalf, or no cogent reason is found for granting exemption, the Board shall instead of issuing warrants against the juveniles issue direction to the Juvenile or Child Welfare Officer and the Station 1 louse Officer for the production of juvenile.
