Section 64(2) in The East Punjab Children Act, 1949
(2)In determining on the person to whose care a child shall be committed under this Act, the court shall ascertain the religious denomination of the child and shall, if possible, elect a person of the same religious denomination or a person who gives such undertaking as seems to the court sufficient that the child will be brought up in accordance with the religion of the child and such religion shall be specified in the order.
