9. Disposal of inmates on withdrawal or resignation of certificate or recognition.
(1)When an institution ceases to be an institution certified or recognised under Section 9, 10 or 11, the children detained therein shall under orders of the officer empowered in this behalf by the State Government be either-(i)discharged absolutely or on such conditions as the officer may impose; or(ii)transferred to some other institution established certified or recognised under Section 9, 10 or 11 in accordance with the provisions of the Act and rules relating to discharge and transfer.(2)Intimation of such discharge or transfer shall be given to the Court/Board.
