16. Disposal of children on withdrawal or resignation of recognition. Section 67(2)(n).
(1)When an institution ceases to be an institution certified or recognised under Section 7 or Section 9 or Section 10, the children detained therein shall, under orders of the officer empowered in this behalf by the Government, be either -(i)discharged absolutely or on such conditions as the officer may impose; or(ii)transferred to some other institution established or recognised under Section 8 or Section 9 or Section 10 or in accordance with the provisions of the Act and rules relating to discharge and transfer.(2)The intimation of such discharge or transfer shall be given to the court or Board, as the case may be.
