34. Disposal of inmates on withdrawal or resignation. - [When an Approve d Centre or Approved Institution ceases to be an Approved Centre or Approved Institution] the children or youthful offenders detained therein shall be either discharged absolutely or on such conditions as the [State] Government may impose or transferred by order of the [Director (Child Welfare)] to some [other Approved Centre or Institution] in accordance with the provisions of this Act relating to discharge; and transfer.
