Section 62 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
62. Mode of dealing with Child suffering from dangerous diseases or mental health problems.
(1)When a child kept in an institution under the provisions of the Act or under care of a fit person or a fit institution is found to be suffering from a disease or physical or mental health problems requiring prolonged medical treatment or is found addicted to a narcotic drug or psychotropic substance, the child shall be transferred by an order of the competent authority to an approved place set up for the purpose for the remainder of the term for which he has to be kept in custody under the order of the competent authority or for such period as may be certified by medical officer to be necessary for the proper treatment of the child.(2)Where it appears to the authority ordering the transfer of the child under sub rule (1) above that the child is cured of disease or physical or mental complaint the child is still liable to be kept in custody, order the person having charge to send to the institution or fit person from which or from whom he was transferred or if the child's is no longer required to be kept in home, order him to be discharged.(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.(4)Where there is no organization either within the jurisdiction of the competent authority, or nearby District or State for care and protection of juveniles or children suffering from serious psychiatric or physical disorder and infection, as required under Section 58 of the Act, the child or the juvenile shall be referred to a suitable place or institution, as it may deem fit to cater to the special needs of such juveniles or children.
