Section 19(16) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(16)Where a child has to be sent or repatriated to another district or state or country the Committee shall direct the District Child Protection Unit to take necessary permission as may be required, such as approaching the Foreigners Regional Registration Offices and Ministry of External Affairs for a no-objection certificate, contacting the counterpart Committee, or any other voluntary organization in the other district or state or country where the child is to be sent.
