Section 33(8) in The Juvenile Justice (Punjab) Rules, 1987
(8)When an institution ceases to be an institution certified or recognised under sections 9, 10 or 11 of the Act or the juveniles detained therein shall under orders of the officer empowered in this behalf by the State Government/Administrator be either, -(a)discharged absolutely or on such condition as the officer may impose, or(b)transferred to some other institution established, certified or recognised under sections 9, 10 or 11 of the Act in accordance with the provisions of the Act and rules relating to discharge and transfer.Intimation of such discharge or transfer shall be given to the Board/Court.
