Section 8(6) in The Juvenile Justice (Punjab) Rules, 1987
(6)In the case of a juvenile where the competent authority deems it expedient to send the juvenile back to his ordinary place of residence under section 34, the competent authority shall inform the relative or the fit person who is to receive the juvenile accordingly and shall invite the said relative of fit person to come to the observation home to take charge of the juvenile on such date as may be specified by the competent authority.
