94. Presumption and determination of age.—
(1) Where, it is obvious to the Committee or the
Board, based on the appearance of the person brought before it under any of the provisions of this Act
(other than for the purpose of giving evidence) that the said person is a child, the Committee or the Board
shall record such observation stating the age of the child as nearly as may be and proceed with the inquiry
under section 14 or section 36, as the case may be, without waiting for further confirmation of the age.
(2) In case, the Committee or the Board has reasonable grounds for doubt regarding whether the
person brought before it is a child or not, the Committee or the Board, as the case may be, shall undertake
the process of age determination, by seeking evidence by obtaining—
(i) the date of birth certificate from the school, or the matriculation or equivalent certificate from
the concerned examination Board, if available; and in the absence thereof;
(ii) the birth certificate given by a corporation or a municipal authority or a panchayat;
(iii) and only in the absence of
(i) and (ii) above, age shall be determined by an ossification test or
any other latest medical age determination test conducted on the orders of the Committee or the
Board:
Provided such age determination test conducted on the order of the Committee or the Board shall be
completed within fifteen days from the date of such order.
(3) The age recorded by the Committee or the Board to be the age of person so brought before it shall,
for the purpose of this Act, be deemed to be the true age of that person.
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