Section 46(7) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(7)In the case of a juvenile/child where the competent authority deems it expedient to send the juvenile/child back to his ordinary place of residence under Section 50, the competent authority shall inform the relative or the fit person who is to receive the juvenile/child accordingly and shall invite the said relative or fit person to come to the home to take charge of the juvenile/child on such date as may be specified by the competent authority.
