13. Effect of withdrawal or resignation of certificate.- No youthful offender or child shall 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 or the certificate for the school, or after the date of the issue of a notice of resignation of the certificate; but the obligation of the managers of the school, mentioned in section 16, to teach, train, lodge, clothe and feed any youthful offenders, or children detained in the school at the respective dates aforesaid shall, except so far as the 1[State Government] otherwise 2[directs], continue until the withdrawal or resignation of the certificate takes effect.
