Section 38(4) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(4)When an organisation ceases to be an organisation certified or recognized under Sections 8, 9, 34, 37 or 44 of the Act, the juvenile/child kept therein shall be under orders of the designated officer, empowered in this behalf by the Government be either(a)discharge absolutely or on such conditions as the officer may impose; or(b)transfer to some other institution established, certified or recognised under Sections 8, 9, 34, 37 or 44 of the Act, in accordance with the provisions of the Act and rules relating to discharge and transfer. Intimation of such discharge or transfer shall be given to the Board or the Committee, as the case may be.
