Section 68(7) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(7)When an organization ceases to be a certified organization under sections 9, 10. 35, 38 and 43 of the Act, the juveniles or children kept therein shall be transferred to a fit institution as defined in the section 2 (i) of the Act keeping in view the best interest of the children.
