Section 62(7) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(7)In the case of a child where the competent authority deems it expedient to send the child back to his ordinary place of residence under Section 50, the competent authority shall inform the relative or the fit person who is to receive the child accordingly and shall invite the said relative or fit person to come to the home to take charge of the child on such date as may be specified by the competent authority.
