Section 62(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(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.
