Section 16(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)In the event of violation of the provisions of section 21 ,-(a)the Board shall take cognizance of such violation by print or electronic media and shall initiate necessary inquiry and pass appropriate orders in this behalf; and(b)where the National or the State Commission for Protection of Child Rights takes suo motu cognizance of violation of the provisions of section 21, it shall inform the District or the State Child Protection Unit and the State directing them to initiate necessary action through the Board.
