(3)During the pendency of any inquiry regarding a child, the child shall, unless he is kept with his parent or guardian, be sent to an observation home [or a place of safety] [Inserted by Act 15 of 1978, section 13] for such period as may be specified in the order of the Board:Provided that no child shall be kept with his parent or guardian if, in the opinion of the Board, such parent or guardian is unfit [or unable] [Inserted by Act 15 of 1978, section 13] to exercise or does not exercise proper care and control over the child.
