8. Mode of dealing with children suffering from dangerous disease or mental disorder. Section 67(2)(b).
(1)When a child detained in an institution or placed under the care of a fit person, is found to be suffering from a disease requiring prolonged medical treatment or physical or mental disorder that will respond treatment, the child may be removed by an order of the authority empowered by the Government in this behalf to an approved place within the meaning of rule 32 for the remainder of the term for which he has to be kept in custody under the orders of the competent authority or for such period as may be certified by a medical officer to be necessary for the proper treatment of the child.(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.(3)Where action has been taken under sub-rule (1) in the case of a child suffering from an infectious or contagious disease, the authority empowered by the Government under sub-rule (1), before restoring the said child to his partner in marriage, if there has been such, or to the guardian, as the case may be, shall, where it is satisfied that such action will be in the interest of the said child, call upon his partner in marriage or the guardian, as the case may be, to satisfy it by submitting to medical examination that such partner or guardian will not reinfect the child.
