Section 62(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(2)Where it appears to the authority ordering the transfer of the child under sub rule (1) above that the child is cured of disease or physical or mental complaint the child is still liable to be kept in custody, order the person having charge to send to the institution or fit person from which or from whom he was transferred or if the child's is no longer required to be kept in home, order him to be discharged.
