Section 62(3) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(3)Where action has been taken under sub-rule (1) in the case of a child suffering from an infectious or contagious disease, the authority empowered under the sub rule before restoring the said child to his parent or to the guardian, as the case may be, where it is satisfied that such action will be in the interest of the said child, call upon parents or the guardian, as the case may be, to satisfy it that such parents or guardian not re-infect the child.
