Section 80(2) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(2)When the child is cured of the disease or physical or mental health problems, the Board or the Committee or the Children's Court may, order the child to be placed back in the care from where the child was removed for treatment and if the child no longer requires to be kept under further care, the Board or the Committee or the Children's Court may order him to be discharged.
