16. Provisions of this Act shall not apply to orphanage school etc.
(1)No section of this Act shall apply to any orphanage, school, hostel or any other similar institution which is recognised by Government for the purposes of this Act :Provided that, the religion (if known) of any orphan or waif admitted to such institution shall not be changed until he reaches the age of 16 years.(2)An Inspector appointed under this Act shall be competent to inspect any institution recognised by Government for the purposes of this Act.Explanation. - For the purposes of this section, the religion of the parents of a child shall be deemed to be the religion of the child. Where there is difference in the religion of the parents, the religion of its father shall, unless it appears to the contrary, be considered to be its religion.
