Section 70(7) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
(7)When an organisation ceases to be an organisation, certified or recognised under sections 8, 9, 34, 37, 41 or 44 of the Act, the juvenile or the child kept therein, shall be transferred to some other institution of repute, certified or recognised under sections 8, 9, 34, 37, 41 or 44 of the Act or discharged, in accordance with the provisions of the Act and the rules relating to their discharge and transfer by giving intimation of such discharge or transfer to the Board or the Committee, as the case may be.
