Section 3(xiii) in The Juvenile Justice (Care and Protection of Children) Act, 2015
(xiii)Principle of repatriation and restoration. - Every child in the juvenile justice system shall have the right to be re-united with his family at the earliest and to be restored to the same socio-economic and cultural status that he was in, before coming under the purview of this Act, unless such restoration and repatriation is not in his best interest.
