Section 47(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)When an organisation ceases to be an organisation certified or recognised under Sections 8,9, 34,37 or 44 of the Act, the children kept therein shall, under orders of the Commissioner, be transferred to some other institution established, certified or recognised under Sections 8,9,34,37 or 44 of the Act, in accordance with the provisions of the Act. Intimation of such transfer shall be given to the Competent Authority.
