Section 97(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)All the records of the juvenile or child such as case reports, reports of the probation officer, Counsellor and social worker, medical records, orders of the Board or the Committee or the Court, as the case may be. regarding the case, shall be confidential and can be given to appropriate third parties subject to order of the competent authority for the purposes of:-(i)record keeping, monitoring or research ; or(ii)any other purpose mandated by law, for reasons to be recorded in writing.
