Section 17(10) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
(10)The officer-in-Charge shall order the discharge in Form-VII of any juvenile whose detention period has come to an end and inform the competent authority within seven days of the action taken and if the date of release falls on a Sunday or a public holiday, the juvenile may be discharged on the preceding day with an entry to that effect being made in the register of discharge.
