Section 75(7) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(7)If any juvenile/child has no parent or guardian, or in the event of employment he may be sent to an aftercare organization. In the case of a girl who would like to get married the Officer-in-Charge of a girls' institution, subject to the approval of the Commissioner of Women and Child Development, may arrange for the marriage in accordance with the procedure laid down by the Department of Women and Child Development.
