Section 26(3) in The Juvenile Justice (Care and Protection of Children) Act, 2015
(3)The Board shall ascertain the reasons for the child having run away and pass appropriate orders for the child to be sent back either to the institution or person from whose custody the child had run away or any other similar place or person, as the Board may deem fit:Provided that the Board may also give additional directions regarding any special steps that may be deemed necessary, for the best interest of the child.
