103. Power to amend orders. - Without prejudice to the powers of courts of appeal and revision any custody order, supervision order or probation order may be amended by the court which made such order in respect of the person named as custodian, supervisor or [Child Welfare Officer (Probation)] and such other details as may be deemed necessary, provided that in the case of an order committing a child to an institution no such order shall, subject to the proviso hereinbelow be amended except in relation to the period of duration, such amendment being by way of extension of the period only :
Provided that, in case of emergency and for immediate necessity a committal order may be varied by any of change in the institution to which the order relates such variation being subject to confirmation by the [Director (Child Welfare)].
