Section 79(8) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(8)Where a girl child has no place to go after release and requests for stay in the Child Care Institution after the period of stay is over, the Person-in-charge may, subject to the approval of the Board or the Committee or the Children's Court, allow her stay only for a limited period till the time, some other suitable arrangement is made by her.
