Section 20(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(2)In the event of violation of provisions as laid down under section 22 of the Act,-(a)the Board shall take cognizance of such violation by print or electronic media and shall initiate appropriate orders as per provisions contained in section 22 (2) of the Act;(b)where the State Commission for Protection of Child Rights or the Child Welfare Committee takes suo moto cognizance of violation under section 22 of the Act or receives a complaint in this regard, it shall forward the complaint to the Board concerned for cognizance and inquiry.
