Section 40(1) in The East Punjab Children Act, 1949
(1)Where a child or youthful offender is detained in a certified school, the Managers of the school, may, at any time with the consent of the Chief Inspector, by licence, permit the child or youthful offender on the conditions prescribed in this behalf to live with any trustworthy and respectable person named in the licence willing to receive and take charge of him with a view to educate him or train him for some useful trade or calling.
