(2)Where it appears to the authority ordering the removal of the child under sub-rule (1) that the child is cured of the disease or physical or mental disorder, it may if the child is still liable to be kept in custody, order the person having charge of the child to send him to the institution or fit person from which or from whom he was removed or, if the child is no longer liable to be kept in custody, order him to be discharged.
