Section 66(7) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(7)When an organization ceases to be an organization as certified or recognised under sections 8, 9, 34, 37,41 or 44 of the Act, the juvenile or the child kept therein, shall be transferred to some other institution of repute, certified or recognized under sub-rule (1) or discharged in accordance with the provisions of the Act and the these rules relating to such transfer or discharge under intimation of such transfer or discharge, as the case may be, to the Board or the Committee.
