Section 40(3) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013
(3)The Committed shall have the powers to restore any child in need of care and protection to his parent, guardian, fir person or fir institution, as the case may be, and give item suitable directions.Explanation: For the purpose of this section "restoration of and protection of a child" means restoration to-(a)parents;(b)guardian;(c)fit person;(d)fit institution.
