Section 57(4) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(4)Where there is no organization either within the jurisdiction of the competent authority, or nearby District or State for care and protection of juveniles or children suffering from serious psychiatric or physical disorder and infection, the organization shall be set up by the State Government at such places, as it may deem fit to cater to the special needs of such juveniles or children.
