(9)Where an order has been made for the removal of all children from such [institution], [the institution] shall not be used for the reception of children without the consent of the [State] Government.[36. Inspection of Approved Centres, Approved Institutions, etc. - (1) Every Approved Centre shall be liable to inspection at all times and in all its departments by the Director (Child Welfare), Deputy Director (Child Welfare), Assistant Director (Child Welfare), Inspecting Officer (Child Welfare or an officer authorised in this behalf by the Director (Child Welfare) and shall be so inspected at least once in a quarter of every year.
