Section 47(2) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(2)Where it appears to the authority ordering the removal of the juvenile/child under sub-rule (1) above that the juvenile/child is cured of the disease or physical or mental complaint he may, if the juvenile/child is still liable to be kept in custody, order the person having charge, send juvenile/child to the home or fit person from which or from whom he was removed or if the juvenile/child is no longer liable to be kept in home, order him to be discharged.
