Section 6 in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013
6. Powers of Juvenile Justice Board
(1)Where a Board has been constituted, such Board shall, notwithstanding anything contained in any other law for the time being in force but save as otherwise expressly provided in the Act, have power to deal exclusively with all proceedings under the Act, relating to juvenile in conflict with law.(2)The powers conferred on the Board by or under the Act may also be exercise by the High Court and the Court of Session, Srinagar or Jammu, as the case may be, when the proceedings come before them in appeal, revision or otherwise.
