Section 55(2) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(2)Where an act of cruelty to a child takes place in a Child Care Institution, or a school, or in any other place of care and protection to the child, considering the best interest of the child, the Board or the Committee or the Children's Court after consultation with the child and or parents or guardians shall provide alternative rehabilitation for the child.
