Section 59(1) in The East Punjab Children Act, 1949
(1)If the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government is satisfied that the management of any institution for the reception of poor children or the accommodation provided for, or the treatment of the children therein, is such as to endanger their welfare, it may serve upon the person responsible for the management of the institution such general or special directions with respect to the matters aforesaid or any of them as it thinks expedient, for the welfare of the children in the institution.
