Section 56(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)Where it appears to the authority ordering the shifting of the child under sub-rule (1) that the child is cured of the disease or physical or mental complaint he may, if the child is still liable to be kept in custody, order the person having charge, send child to the home or fit person from which or from whom he was shifted or if the child is no longer liable to be kept in home, order him to be discharged.
