Section 18(12) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(12)Where a Juvenile in Conflict with law has no place to go after release or in order to complete the course and requests for stay in the institution after the period of his/her stay is over, the Superintendent may, subject to the approval of the competent authority, allow his/her to stay till the time some other suitable arrangements are made; or may be transferred to an After Care Home.
