Section 75(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(2)Each case shall be placed before the Classification Committee for proper mainstreaming. With regard to cases in which the juvenile/child is kept for the maximum period, action may be initiated six months before they attain the age of eighteen years during which the Officer-in-Charge shall call for the pre-release report of the Probation Officer or Child Welfare Officer or Social Worker as the case may be.
