33. Effect of withdrawal or resignation of [recognition]. - A child or youthful offender shall not be received into [an Approved Institution] under this Act after the date of the receipt by the managers of the [Institution] of a notice of withdrawal of the [recognition] or after the date of a notice of resignation of the [recognition] :
Provided that, the obligation 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] Government otherwise directs, continue until the withdrawal or resignation of the certificate takes effect.
