(1)When a child who has been brought before a court under any of the provisions of this Act is found to be suffering from a disease requiring prolonged medical treatment or physical or mental complaint that will respond to treatment the court may send the child to [an Observation Home] [These words were substituted for the words 'a remand home' by Maharashtra 54 of 1975, Section 6.] or to any other place recognised to be an approved place in accordance with the rules made under this Act for such period as it may think necessary for the required treatment.
