- In the case of a neglected or delinquent child whose ordinary place of residence lies outside the jurisdiction of the competent authority before which he is brought the competent authority may, if satisfied after due inquiry that it is expedient so to do, sand the child back to a relative or other persons who is fit and willing to receive him at his ordinary place of residence and exercise proper care and control over him, notwithstanding that such place of residence is outside the jurisdiction of the competent authority; and the competent authority exercising jurisdiction over the place to which the child is sent shall, in respect of any matter arising subsequently have the same power in relation to the child as if the original order has been passed by itself.
