Section 62(4) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(4)Where there is no organization either within the jurisdiction of the competent authority, or nearby District or State for care and protection of juveniles or children suffering from serious psychiatric or physical disorder and infection, as required under Section 58 of the Act, the child or the juvenile shall be referred to a suitable place or institution, as it may deem fit to cater to the special needs of such juveniles or children.
