Section 43(1) in The East Punjab Children Act, 1949
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may at any time order a child or youthful offender to be discharged from a certified school, either absolutely, or on such conditions as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government approves.
