Section 75(11) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(11)If a juvenile or child is to be kept in the institution due to one of the following reasons, beyond the actual date of release or permitted to be kept in the institution, a formal order of the Board or Committee, as the case may be, shall be obtained in advance by the Officer-in-Charge for the following reasons,-(a)To complete the academic or vocational training till the closure of the academic year or complete the course.(b)To undergo medical treatment which warrants immediate attention in the best interest of the child.(c)In any other special circumstances which prohibits or prevents the mobility of the child either due to accident, threat to life or safety or natural calamities etc.
