18. Supply of information regarding children by the competent authority.
- Whenever the competent authority orders a child to be detained in a Children's Home or a School it shall forward to the Superintendent of such home or School a copy of its judgement and/or orders, as the case may be, together with the warrant of detention in Form VI and the information regarding the age and address of the child, if unknown and any particulars of his home and previous record that may have been discovered.
