(8)Any order for the removal of all children from such [institution] [These words were substituted for the words 'voluntary home' and 'the home' respectively, by Maharashtra 54 of 1975, Section 18(3).] shall operate as an authority to any person named in the order and to any police officer not below the rank of an Inspector to enter [the institution] [These words were substituted for the words 'voluntary home' and 'the home' respectively, by Maharashtra 54 of 1975, Section 18(3).] and to remove the children therein to a place of safety.
