Section 49(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(1)When a juvenile kept in a Special Home or Children Home or Shelter Home or an institution under the provisions of the Act or placed under the care of the fit person or a fit institution, is found to be suffering from a disease requiring prolonged medical treatment or physical or mental complaint or is found addicted to a narcotic drug or psychotropic substance, the child may be removed by an order of the competent authority, to an approved place set up for such purpose for the remainder of the term for which he has to be kept in the custody under the order of the Competent Authority or for such period as may be certified by a Medical Officer.
