Section 19(9) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
(9)The Officer-in-Charge shall order the discharge of any juvenile or child, the period of whose detention has expired and inform the Competent Authority within seven days of the action taken; and if, the date of release falls on a Sunday or another public holiday, the juvenile or child may be released on the preceding day with an entry to that effect being made in the register of discharge.
