Section 92 in The Juvenile Justice (Care and Protection of Children) Act, 2015
92. Placement of a child suffering from disease requiring prolonged medical treatment in an approved place.
- When a child, who has been brought before the Committee or the Board, is found to be suffering from a disease requiring prolonged medical treatment or physical or mental complaint that will respond to treatment, the Committee or the Board, as the case may be, may send the child to any place recognised as a fit facility as prescribed for such period as it may think necessary for the required treatment.
