15. Effect of withdrawal or surrender of certificate or of a prohibitory order.
- No juvenile delinquent or other child shall be received into a certified school after the date of the receipt, by the managers of the school, of a notice of withdrawal of the certificate of the school, or after the date of issue of a notice of intended surrender of the certificate or after the date of receipt of a prohibitory order under the proviso to section 13, during the period for which such order remains operative:Provided that the obligation of the managers of the school, mentioned in section 17, shall, except so far as the State Government may otherwise direct, continue until the withdrawal or surrender of the certificate takes effect.
