Section 59(5) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(5)Where any offense under section 81 of the Act is committed by a Child Care Institution including Specialized Adoption Agency or by a hospital or nursing home or maternity home, or a person associated with such an institution or agency, the Committee may also pass appropriate orders for placing the other children placed with such Child Care Institution or Specialized Adoption Agency or hospital or nursing home or maternity home in any other Child Care Institution or Specialized Adoption Agency or hospital or nursing home or maternity home, as the case may be.
