29. Privileges and liabilities of managers. - (1) The manager of an Approved Centre or of an Approved Institution shall be consulted by the authorities of a Classifying Centre before any child is sent to it.
(2)The managers of an Approved Institution may decline to receive any child sent to it by a Classifying Centre under this Act :Provided that, where an Approved Institution has once accepted any child, it shall be bound to teach, train, lodge, clothe and feed him during the whole of the period for which he is liable to be detained in the institution, or until the withdrawal or resignation of the recognition of the institution.
