(1)In determining the certified school to which a child or youthful offender is to be sent under this Act the court shall ascertain the religious denomination of the child or youthful offender and shall, if possible, select a school in which facilities are afforded for instruction in his religion.(2)In determining on the person to whose care a child shall be committed under this Act, the court shall ascertain the religious denomination of the child and shall, if possible, elect a person of the same religious denomination or a person who gives such undertaking as seems to the court sufficient that the child will be brought up in accordance with the religion of the child and such religion shall be specified in the order.(3)In any case where a child has been committed pursuant to any such order to the care of a person who is not of the religious denomination of the child or who has not given such undertaking as aforesaid, the court which made the order or any court of like jurisdiction shall on the application of any person in that behalf and on being satisfied that a fit person of the religious denomination of the child or one who is prepared to give such undertaking as aforesaid is willing to undertake the care of the child made an order committing the child to the care of such fit person.(4)When a child is sent to a certified school in which facilities for instruction in his religion are not afforded or to a person who does not give an undertaking that the child entrusted to him will be brought up in his religion (for want of a certified school or person of the religion of the child) the court shall take an undertaking from such school or such person that the child shall not be brought up in any religion other than his own.(5)Where a child is boarded out, or where a child or youthful offender is permitted by licence to live with any other person, the Manager of the school shall select for this purpose, a person of the same religion as the child or youthful offender, as the case may be, if such person is available, and if no such person is available, then a person who gives a satisfactory undertaking that the child or youthful offender shall be brought up in accordance with the religion of such child or youthful offender, and if no such person is available, then another person who gives an undertaking that the child shall not be brought up in any religion other than his own.(6)When a child has been committed to the care of a person who gives an undertaking as aforesaid but the undertaking is not observed, the child shall be liable to be removed from the care of such person and dealt with according to the provisions of sub-section (3) of this section.(7)Whenever any person interested in the religion of the child is informed of any attempt at conversion or tempering with his religion he may apply to the court for an enquiry, and the court on being so satisfied may issue an order removing the said child from the custody of such institution or person and hand over the custody to another fit person or institution.
