Section 36(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)Where action has been taken under sub-rule (1) in the case of a child suffering from an infectious or contagious disease, the Superintendent, before restoring the said child to the guardian, conduct and enquiry by himself or through another agency whether it is in the best interest of the child and submit a report to the Competent Authority for appropriate orders regarding the custody of the child.
