- [Subject to the supervision, direction and control of the Director (Child Welfare), any person] [These words and brackets were substituted for the words 'Any person', by Maharashtra 51 of 1975, Section 57.] to whose care a child is committed under the provisions of this Act shall, while the order is in force, have the like control over the child as if he were his parent, and shall be responsible for his maintenance, and the child shall continue in his care for the period stated by the court notwithstanding that he is claimed by his parent or any other person.
