Section 82 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
82. Special Juvenile Police Unit and Juvenile or the Child Welfare Officer.
(1)A Police Officer not below the rank of Additional Director General of the Police (ADGP) shall be designated as State level Nodal Officer for implementation of the Act in the Police Department,(2)The Government through its Home Department shall establish Special Juvenile Police Unit (SJPU) in every district. The unit shall consist of a Police Officer of the rank of inspector and two paid social workers, of whom one shall be a woman and another preferably having experience of working in the field of child welfare.(3)At every Police Station at least one Police Officer not below the rank of Sub-Inspector shall be designated to exclusively act as Juvenile or Child Welfare Officer. Such Police Officer shall have aptitude, appropriate training and orientation to handle the cases of juveniles or children in terms of the provisions of the Act.(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.(5)The transfer, promotion and posting of the designated Juvenile or Child Welfare Officers at the Police Station shall be within the Special Juvenile Police Units of other districts, unless there is an exceptional case of promotion not compatible with such arrangement. In such cases, other police officer must be designated and deputed in the unit so that there is no shortfall.(6)Special Juvenile Police Unit at district level shall coordinate with all the police stations and child line services in order to upgrade police response to crime prevention among children and shall function as a watchdog for providing protection against all kinds of cruelty, abuse and exploitation of child or juvenile and shall lake special measures to identify and eliminate organised gangs exploiting or abusing children.(7)The unit shall take serious cognizance of adult perpetrators of crimes against children and see to it that they are without delay apprehended and booked under the appropriate provisions of the law. For this purpose, the district level units shall maintain liaison with other units of police station.(8)The district level units, under the guidance and supervisions of State Level Nodal Officer shall take special preventive measures to eliminate misuse of children for any organised crime or any other illegal activities.(9)The Superintendent of Police in a district shall head the Special Juvenile Police Unit and oversee its overall functioning.
