15. Effect of withdrawal or resignation of recognition. Section 67(2)(c).
- A child shall not be received into an institution after the date of the receipt by the manager of the institution of a notice of withdrawal of the recognition or after the date of notice of resignation or the recognition.Provided that the obligation of the manager to teach, train, lodge, clothe and feed any children detained in the institution at the respective dates aforesaid shall, except so far as the Government otherwise direct, continue until the withdrawal of resignation of the recognition takes effect.
