(1)Where any person having the actual Charge of or control over a child has been-(a)convicted of committing in respect of such child an offence punishable under this Act or under Chapter -XVI of the Indian Penal Code, 1860;or(b)committed for trial for any such offence; or(c)bound over to keep the peace towards such child by any court;that court may either at the time when he person is so convicted. committed or trial or bound over or at any other time, order that, the child be taken out of the charge and control of the person so convicted, committed for trial or bound over and be committed to the care of a relative of the child or other fit person named by the court (such relative or other person being willing to undertake such care) until he attains the age of eighteen years or for any shorter period and that court or any court of like jurisdiction may, of its own motion or on the application of all person, from time to time by order renew, vary and revoke any such order.
