105. [ Power to send child to Observation Home, etc., when it is committed to Classifying Centre under Act. [Section 105 was substituted, by Maharashtra 51 of 1975, Section 58.]
- Whenever under any of the provisions of this Act, it is provided that a child shall be committed to a Classifying Centre, then such child shall subsequently be sent in the prescribed manner to an Observation Home or an Approved Centre or Institution according to the circumstances of each case and in the interest of the child :Provided that, for reasons to be recorded in writing, the child may, instead of being sent to a Classifying Centre, be ordered to be retained or sent to an Observation Home or may be sent to an Approved Centre or Approved Institution.]
