Section 13(5) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(5)Where the appeal under sub-section (2) of section 101 of the Act is disposed of by the Children's Court on a finding that the child should be tried as an adult the Children's Court shall call for the file of the case from the Board and dispose of the matter as per the provisions of the Act and these rules.
