29. Power to State Government to restore child to parent or relative.- The 1[State Government], at the request of the Court or on the application of a parent or relative of the child, may make an order directing the restitution on such conditions as may be specified in the order of any child, who having been dealt with by a Court under section 27, sub-section (4), has either been sent to an industrial school or committed under section 28, to such parent or relative of the child as the 1[State Government] may select; and the order passed by the Court in respect of such child shall thereupon be deemed to be modified accordingly.
