The Juvenile Justice (Care and Protection of Children) Act, 2015.

112 sections.

Section 1 — Short title, extent, commencement and application.
Section 2 — Definitions.
Section 3 — General principles to be followed in administration of Act.
Section 4 — Juvenile Justice Board.
Section 5 — Placement of person, who cease to be a child during process of inquiry.
Section 6 — Placement of persons, who committed an offence, when person was below the age of eighteen years.
Section 7 — Procedure in relation to Board.
Section 8 — Powers, functions and responsibilities of the Board.
Section 9 — Procedure to be followed by a Magistrate who has not been empowered under this Act.
Section 10 — Apprehension of child alleged to be in conflict with law.
Section 11 — Role of person in whose charge child in conflict with law is placed.
Section 12 — Bail to a person who is apparently a child alleged to be in conflict with law.
Section 13 — Information to parents, guardian or probation officer.
Section 14 — Inquiry by Board regarding child in conflict with law.
Section 15 — Preliminary assessment into heinous offences by Board.
Section 16 — Review of pendency of inquiry.
Section 17 — Orders regarding a child not found to be in conflict with law.
Section 18 — Orders regarding child found to be in conflict with law.
Section 19 — Powers of Children’s Court.
Section 20 — Child attained age of twenty-one years and yet to complete prescribed term of stay in place of safety.
Section 21 — Order that may not be passed against a child in conflict with law.
Section 22 — Proceeding under Chapter VIII of the Code of Criminal Procedure not to apply against child.
Section 23 — No joint proceedings of child in conflict with law and person not a child.
Section 24 — Removal of disqualification on the findings of an offence.
Section 25 — Special provision in respect of pending cases.
Section 26 — Provision with respect of run away child in conflict with law.
Section 27 — Child Welfare Committee.
Section 28 — Procedure in relation to Committee.
Section 29 — Powers of Committee.
Section 30 — Functions and responsibilities of Committee.
Section 31 — Production before Committee.
Section 32 — Mandatory reporting regarding a child found separated from guardian.
Section 33 — Offence of non-reporting.
Section 34 — Penalty for non-reporting.
Section 35 — Surrender of children.
Section 36 — Inquiry.
Section 37 — Orders passed regarding a child in need of care and protection.
Section 38 — Procedure for declaring a child legally free for adoption.
Section 39 — Process of rehabilitation and social re-integration.
Section 40 — Restoration of child in need of care and protection.
Section 41 — Registration of child care institutions.
Section 42 — Penalty for non-registration of child care institutions.
Section 43 — Open shelter.
Section 44 — Foster care.
Section 45 — Sponsorship.
Section 46 — After care of children leaving child care institution.
Section 47 — Observation homes.
Section 48 — Special homes.
Section 49 — Place of safety.
Section 50 — Children’s Home.
Section 51 — Fit facility.
Section 52 — Fit person.
Section 53 — Rehabilitation and re-integration services in institutions registered under this Act and management thereof.
Section 54 — Inspection of institutions registered under this Act.
Section 55 — Evaluation of functioning of structures.
Section 56 — Adoption.
Section 57 — Eligibility of prospective adoptive parents.
Section 58 — Procedure for adoption by Indian prospective adoptive parents living in India.
Section 59 — Procedure for inter-country adoption of an orphan or abandoned or surrendered child.
Section 60 — Procedure for inter-country relative adoption.
Section 61 — Procedure for disposal of adoption proceedings
Section 62 — Additional procedural requirements and documentation.
Section 63 — Effect of adoption.
Section 64 — Reporting of adoption.
Section 65 — Specialised Adoption Agencies.
Section 66 — Adoption of children residing in institutions not registered as adoption agencies.
Section 67 — State Adoption Resource Agency.
Section 68 — Central Adoption Resource Authority.
Section 69 — Steering Committee of Authority.
Section 70 — Powers of Authority.
Section 71 — Annual Report of Authority.
Section 72 — Grants by Central Government.
Section 73 — Accounts and audit of Authority.
Section 74 — Prohibition on disclosure of identity of children.
Section 75 — Punishment for cruelty to child.
Section 76 — Employment of child for begging.
Section 77 — Penalty for giving intoxicating liquor or narcotic drug or psychotropic substance to a child.
Section 78 — Using a child for vending, peddling, carrying, supplying or smuggling any intoxicating liquor, narcotic drug or psychotropic substance.
Section 79 — Exploitation of a child employee.
Section 80 — Punitive measures for adoption without following prescribed procedures.
Section 81 — Sale and procurement of children for any purpose.
Section 82 — Corporal punishment.
Section 83 — Use of child by militant groups or other adults.
Section 84 — Kidnapping and abduction of child.
Section 85 — Offences committed on disabled children.
Section 86 — Classification of offences and designated court.
Section 87 — Abetment.
Section 88 — Alternative punishment.
Section 89 — Offence committed by child under this Chapter.
Section 90 — Attendance of parent or guardian of child.
Section 91 — Dispensing with attendance of child.
Section 92 — Placement of a child suffering from disease requiring prolonged medical treatment in an approved place.
Section 93 — Transfer of a child who is mentally ill or addicted to alcohol or other drugs.
Section 94 — Presumption and determination of age.
Section 95 — Transfer of a child to place of residence.
Section 96 — Transfer of child between Children’s Homes, or special homes or fit facility or fit person in different parts of India.
Section 97 — Release of a child from an institution.
Section 98 — Leave of absence to a child placed in an institution.
Section 99 — Reports to be treated as confidential.
Section 100 — Protection of action taken in good faith.
Section 101 — Appeals.
Section 102 — Revision.
Section 103 — Procedure in inquiries, appeals and revision proceedings.
Section 104 — Power of the Committee or the Board to amend its own orders.
Section 105 — Juvenile justice fund.
Section 106 — State Child Protection Society and District Child Protection Unit.
Section 107 — Child Welfare Police Officer and Special Juvenile Police Unit.
Section 108 — Public awareness on provisions of Act.
Section 109 — Monitoring of implementation of Act.
Section 110 — Power to make rules.
Section 111 — Repeal and savings.
Section 112 — Power to remove difficulties.

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