(1)The State Government may, notwithstanding anything contained in this Act, at any time, order :-(a)a neglected or delinquent child to be discharged from the children's home or special school either absolutely or on such conditions as it may think fit to impose;(b)a delinquent child over the age of sixteen years to be transferred in the interest of discipline or for other special reason to a Borstal Institution established under the Punjab Borstal Act, 1926 (Punjab Act 11 of 1926) :Provided that the whole detention of the delinquent child shall not be increased by transfer.
