Section 58(3) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(3)Wherever any offence under section 80 of the Act is committed by a recognised Specialised Adoption Agency or by a person associated with such an agency, the Committee may also pass appropriate orders for placing the other children placed with the Specialised Adoption Agency in any other Child Care Institution or Specialised Adoption Agency.
