Section 36(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)When a child kept in the Home under the provisions of the Act or placed under the care of a Fit Person or 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 a narcotic drug or psychotropic substance, the child may be removed by an order of the Superintendent to an approved place set up for such purposes for the reminder 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 the Medical Officer to be necessary for the proper treatment of the child. The Superintendent shall seek ratification of his order passed under this sub rule from the Competent Authority as early as possible, but not later than seven days of passing the order. The Competent Authority shall enquire into the matter and pass appropriate orders.
