Section 12 in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)
12. Principle of repatriation. - Any juvenile or child, who is a foreign national and who has lost contact with his family, shall also be eligible for protection under the said Act and he shall be repatriated, at the earliest to his country.
The (name of State/UT) juvenile Justice (Care and Protection of Children) Rules, 2001.In exercise of the powers conferred by Section 68 of the juvenile Justice (Care and Protection of Children) Act, 2000 (No. 56 of 2000), the State Government/ Administrator.....hereby makes the following rules, namely.
