Section 44(5) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(5)When an organization ceases to be an organization certified or recognized under Section 8, 9, 34, 37 or 44 of the Act, the children kept therein shall under orders of the Designated Officer empowered in this behalf by the State Government be either -(a)discharged absolutely on such conditions as the Officer may impose; or(b)transferred to some other institution established, certified or recognized under Section 8, 9, 34, 37 or 44 of the Act, in accordance with the provisions of the Act and rules relating to discharge and transfer. Intimation of such discharge or transfer shall be given to the Board or the Committee as the case may be.
