Section 57(a) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(a)when an allegation of physical, sexual or emotional abuse comes to the knowledge of the Officer Incharge, a report shall be placed before the Board or Committee, who in turn, shall conduct a preliminary enquiry and in appropriate cases shall direct the local police station to register a FIR, take due cognizance of such occurrences and conduct necessary investigations;
