30. Committal to approved place of child suffering from dangerous disease and its future disposal.
(1)When a child, brought before a competent authority under this Act, is found to be suffering from a disease requiring prolonged medical treatment or physical or mental disorder that will respond to treatment, the competent authority may send the child to any place recognised to be an approved place in accordance with the rules made under this Act for such period as it may think necessary for the required treatment.(2)Where a child is found to be suffering from leprosy or is of unsound mind, he shall be dealt with under the provisions of the Lepers Act, 1898 (Central Act 3 of 1898), or the Indian Lunacy Act, 1912 (Central Act 4 of 1912), as the case may be.(3)Where a child is treated and cured under sub-section (1), the competent authority before restoring him to his partner in marriage, parent or guardian, as the case may be, shall where it is satisfied that such action will be in the interest of the said child, call upon his partner in marriage, parent or guardian, as the case may be, to satisfy the court by submitting to medical examination that such partner, parent or guardian will not re-infect the child in respect of whom the order has been passed.
