Section 19(1) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(1)The Officer-in-charge shall maintain a roster of the cases to be released on the expiry of the period of stay as ordered by the Board. Each case shall be placed before the Monitoring and Evaluation Committee for proper mainstreaming. With regard to cases in which the juvenile is kept for the maximum period, action may be initiated six months before they attain the age of 18 years.
