Section 96(4) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(4)Part B of the record shall be preserved for a period of five years from the date of attainment of majority by the juvenile in conflict with law and shall then be destroyed unless their preservation fora longer period is necessary on special grounds to be recorded in writing :Provided that the order of age shall also be stored in digitalized form for twelve years in all cases, irrespective of the age of juvenile and shall then be destroyed unless its preservation for a longer period is necessary on special grounds to be recorded in writing.
