Section 59(3) in The East Punjab Children Act, 1949
(3)Where any such direction is not complied with, a [Judicial Magistrate of the first class] [Substituted for the words 'Magistrate of the First Class' by Punjab Act, 25 of 1964.] having jurisdiction in the place where the institution is situate, may, on the complaint of any person appointed for the purpose by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, cause a summons to be served upon the person in charge of the institution and upon such other persons as such [Judicial Magistrate] [Substituted for the word 'Such Magistrate' by the Punjab Act 25 of 1964, section 2 and Schedule, Part III.] may direct, and after the enquiry may, if the court thinks fit, make an order for the removal of all children from the institution:Provided that-(a)such an order shall not be made unless the court is satisfied that welfare of some of the children is endangered;(b)the court may, if it thinks fit, order that the management shall be deemed to be modified to such extent as may be specified in the order and the direction shall have effect accordingly.
