34. Disposal of inmates on withdrawal or resignation.
- [When an Approve d Centre or Approved Institution ceases to be an Approved Centre or Approved Institution] [These words were substituted for the words 'When a school ceases to be a Certified School' by Maharashtra 54 of 1975, Section 17(1).] the children or youthful offenders detained therein shall be either discharged absolutely or on such conditions as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may impose or transferred by order of the [Director (Child Welfare)] [These words and brackets were substituted for the words 'Chief Inspector of Certified Schools', by Maharashtra 54 of 1975, Section 17(2).] to some [other Approved Centre or Institution] [These words were substituted for the words 'other certified School or fit person institution', by Maharashtra 54 of 1975, Section 17(3).] in accordance with the provisions of this Act relating to discharge; and transfer.
