Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 96(1)(D) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(D)Part D shall contain-
(i)the Index of Papers ;
(ii)the order sheet pertaining to the process pursuant to passing of order by the Board under section 16 of the Act or under any other provision of the Act and the rules which are passed with a view to follow-up on rehabilitation of the juvenile in conflict with law:
(iii)Social Investigation Report filed by the Probation Officer or Welfare Officer, as the case may be ;
(iv)compliance reports filed by the authorities concerned, parents, non-governmental organizations, juvenile himself;
(v)report of probation officers, counsel or, social worker, etc.;
(vi)all the applications, reports and documents pertaining and incidental to the process of rehabilitation.