Section 40(3) in The Juvenile Justice (Care and Protection of Children) Act, 2015
(3)The Committee shall have the powers to restore any child in need of care and protection to his parents, guardian or fit person, as the case may be, after determining the suitability of the parents or guardian or fit person to take care of the child, and give them suitable directions.Explanation. - For the purposes of this section, "restoration and protection of a child" means restoration to-(a)parents;(b)adoptive parents;(c)foster parents;(d)guardian; or(e)fit person.
