Section 18(9) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(9)The Superintendent shall order the discharge in Form VII of any juvenile whose detention period has come to an end and inform the Board and Director of Social Welfare within seven days of the action taken and if the date of release falls on a Sunday or a public holiday, the juvenile may be discharged on the preceding day with an entry to that effect being made in the register of discharge. The Superintendent shall be liable for disciplinary action including initiation of departmental proceeding, if he/she fails to release the juvenile on the date of such release or implement the order.
