Section 64(4) in The East Punjab Children Act, 1949
(4)When a child is sent to a certified school in which facilities for instruction in his religion are not afforded or to a person who does not give an undertaking that the child entrusted to him will be brought up in his religion (for want of a certified school or person of the religion of the child) the court shall take an undertaking from such school or such person that the child shall not be brought up in any religion other than his own.
