(1)When a child is remanded or committed to trial under the provisions of Section 22, he or she shall, unless the charge be one of culpable homicide or any other offence punishable with death or transportation, be detained in Observation Home or place of safety.Where no certified School or place of safety is available such child may be detained in Jail or sub-jail, but apart from adult prisoners.(2)If the charge be one of culpable homicide or any other offence punishable with death or transportation, such child instead of being detained in the manner prescribed in sub-rule (1) shall be confined in the absence of any general or special order that the District Magistrate may make to the contrary, in the nearest Jail but in any case in a separate cell apart from adult prisoners.
