Section 54(5) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(5)Where any offense under the Act is committed by a Child Care Institution including a Specialized Adoption Agency, the Committee or the Board as the case may be, may pass appropriate orders for placing the children already placed with the Child Care Institution or the Specialized Adoption Agency in any other Child Care Institution or Specialized Adoption Agency and recommending the cancellation of the registration and withdrawal of recognition of such institution or agency.
