(4)The provisions of section 31 of the Indian Lunacy Act, 1912 and section 14 of the Lepers Act, 1898, as the case may be, shall apply to every child confined in a mental hospital or leper asylum under sub- section (1) or (2) after the expiration of the period for which he was ordered to be kept; and the time during which a child is confined in a mental hospital or leper asylum under that sub-section shall be reckoned as part of the period for which he may have been ordered by the court to be kept :Provided that where the removal of a child due to unsoundness of mind or leprosy is immediately necessary it shall be open to the authorities of the institution in which the child is kept to apply to a court having jurisdiction under the Indian Lunacy Act, 1912, or the Lepers Act, 1898, as the case may be, for an immediate order of committal to mental hospital or a leper asylum until such time as the orders of the State Government can be obtained in the matter.
