Section 28 in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
28. Admission of Child.
(1)A child in conflict with law shall be admitted on a written placement order issued and duly signed by the Juvenile Justice Board for the purpose of receiving the institutional programme.(2)No child shall be admitted or kept in the Special Home without any valid placement order issued by the Juvenile Justice Board or any other Competent Authority exercising the powers of the Juvenile Justice Board.(3)No child shall be kept in the Special Horne beyond the date upto which the child can be kept as per orders of Juvenile Justice Board.(4)If a child is to be kept in Special Home beyond the date up to which the child was ordered to be kept in the institution, the formal order of the Juvenile Justice Board shall be obtained in advance to complete the academic or vocational training till the closure of the academic year.
