Section 36(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)Where it appears to the authority ordering the removal of the child under sub-rule (1) above that the child is cured of the disease or physical or mental complained he may, if the child is still liable to be kept in custody, call upon the person having charge to send child to the Home or Fit Person/Fit Institution, from which or from whom he was removed or if the child is no longer liable to be kept in the Home, order him to be discharged.
