Section 10 in The Juvenile Justice (Punjab) Rules, 1987
10. Mode of dealing with juveniles suffering from dangerous diseases or mental complaints.
(1)When a juvenile detained in an institution under the provisions of the Act or placed under the care of a fit person as a fit institution is found to be suffering from a disease requiring prolonged medical treatment or physical or mental complaint that will respond to treatment or is found addicted to narcotic drug or psychotropic substance, the juvenile may be removed by an order of the authority empowered in this behalf to an approved place set up for such purpose for the remainder of the term for which he has to be kept in custody under the order of the competent authority or for such period as may be certified by a medical officer to be necessary for the proper treatment of the juvenile.(2)Where it appears to the authority ordering the removal of the juvenile under sub-rule (1) that the juvenile is cured of the disease or physical or mental complaint he may, if the juvenile is still liable to be kept in custody, order the person having charge of the juvenile to send him to the institution or fit person from which or from whom he was removed or if the juvenile is no longer liable to be kept in custody, order him to be discharged.(3)Where action has been taken under sub-rule (1) in the case of a juvenile suffering from an infectious or contagious disease, the authority empowered under the sub-rule (1), before restoring the said juvenile to his partner in marriage or to the guardian, as the case may be, shall where it is satisfied that such action will in the interest of the said juvenile call upon his partner in marriage or the guardian as the case may be, to satisfy it that such partner or guardian will not reinfect the juvenile.(4)If there is no institution either within the jurisdiction of the competent authority or nearby State for sending the juvenile suffering from dangerous diseases as required in sub-section (1) of section 31, necessary institutions shall be set up by the State Government/Administrator at such place as may be deemed fit by it.
