Section 17(3) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
(3)The release shall be as per the pre-release and post-release plan prepared under the individual care plan and reviewed from time to time by the management committee set up under rule 55 of these rules and in all cases of release, necessary action and preparation shall be initiated well before the time of release and shall include preparation for post-release follow-up.
