53. Effect of withdrawal or resignation of certificate.
- A child or youthful offender shall not be received into a certified school in pursuance of this Act after the date of the receipt by the Managers of the school of a notice of withdrawal of the certificate or after the date of a notice of resignation of the certificate; but the obligation hereinafter mentioned of the Managers to teach, train, lodge, clothe and feed any children or youthful offenders detained in the school at the respective dates aforesaid, shall, except so far as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government otherwise directs, continue until the withdrawal or resignation of the certificate takes effect.
