Section 91(6) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(6)In conducting an inquiry into a complaint, the inquiry officer shall-(i)provide the concerned party(ies) an opportunity to be heard in person;(ii)complete the inquiry within a period of two months, provided that where that is not possible, for reasons to be recorded in writing, the period of inquiry shall be reviewed and may be extended by the Chairperson of the Selection-cum-Oversight Committee;(iii)prepare a report and may recommend suitable action, including issuing censure and/or termination of appointment of such Member/Chairperson:Provided that issuance of censure third time will automatically lead to termination.
