(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 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 within the provisions of section 39 or 40 as the ease may be.
