Section 57(3) in The East Punjab Children Act, 1949
(3)Where any such institution is carried on in accordance with the principles of any particular religious denomination, the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall, if so desired by the managers of the institutions; appoint, where practicable, a person of that denomination to visit and inspect the institution.
