Section 33(7) in The Juvenile Justice (Punjab) Rules, 1987
(7)A juvenile shall not be received into an institution after the date of the receipt by the Superintendent of the institution of a notice of withdrawal of the certificate or recognition or after the date of notice of resignation of the certificate or recognition. The obligation of the Superintendent to teach, train, lodge, clothe and feed any juvenile detained in the institution at the respective dates aforesaid shall except so far as the authority concerned otherwise directs, continue until the withdrawal or resignation of the certificate or recognition takes effect.
