(1)Any person in whose custody a child is placed in pursuance of this Act shall, while the order is in force, have the like control over the child as he would have if he were his parent, and shall be responsible for his maintenance, and the child shall continue in his custody for the period stated by the competent authority, notwithstanding that he is claimed by his parent or any other person :Provided that no child while in such custody shall be married except with the permission of the competent authority.(2)The State Government shall have the power under the Guardians and Wards Act, 1890 to be an ex officio guardian within the meaning of that Act in respect of the children under his care and shall have the right to apply to the competent Court for administration of the property of the child. In case of a child without natural guardian the jurisdiction of State Government as guardian shall extend to the age of attaining majority in terms of the Guardians and Wards Act.
