Section 23(8) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(8)When an organization or institution ceases to be an organization or institution certified or recognized under section 8, 9, 34, 37 or 44, the Juvenile or children kept therein shall either be,-(i)discharged absolutely or on such conditions as the officer in charge may impose or,(ii)transferred to some other institution established, certified or recognized under section 8, 9, 34, 37 or 44 in accordance with the provisions of the Act and rules relating to discharge and transfer with the orders of the Competent Authority. Intimation of such discharge or transfer shall be given to the Board or the Committee as the case may be.
