Section 47(6) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(6)No surgical treatment can be carried out on any juvenile/child without the previous consent of his parent or guardian or, unless either the parent or guardian cannot be found and the condition of the juvenile/child is such that any delay would, in the opinion of the medical officer, involved unnecessary suffering. or injury to the health of the juvenile/child, or without obtaining a direction to this effect from the Competent Authority.
