Section 61(1) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
(1)When a juvenile or a child placed under the care of a fit person or a fit institution under the provisions of the Act, is found to be suffering from a disease or physical or mental health problems requiring prolonged medical treatment, or is found addicted to a narcotic drug or psychotropic substance, the juvenile or the child may be sent by an order of the competent authority to an appropriate place for such period as may be certified by Medical Officer to be necessary for proper treatment of the juvenile or the child or for the remainder of the term for which he has to stay.
