10. Calling of objections to committing of children. Section 67(2)(n).
(1)The manager of an institution certified by the State Government under sub-section (2) of Section 8 or sub-section (2) of Section 9 shall be informed in advance by the competent authority before any child is committed to it.(2)The manager of the said institution may, on receipt of the information, intimate in writing, objections, if any, to the committal of the child and these will be fully taken into consideration before the child is committed to the said institution.
