53. Power of Government to discharge and transfer children.
(1)The Government may, notwithstanding anything contained in this Act, at any time, order a neglected or delinquent child to be discharged from the children's home or special school, as the case may be, either unconditionally or on such conditions as they may think fit to impose.(2)The Government may, notwithstanding anything contained in the Act, order-(a)a neglected child to be transferred from one children's home to another;(b)a delinquent child to be transferred from one special school to another or from a special school to a borstal school or from a special school to a children's home;(c)a child who has been released on licence which has been revoked or forfeited, to be sent to the special school or children's home from which he released to any other children's home or special school or borstal school, as the case may be :Provided that the total period of the stay of the child in a children's home or special school or borstal school shall not be increased by such transfer.(3)The Government may, notwithstanding anything contained in this Act, but subject to rules made in that behalf, at any time, discharge a child from the care of any person under whom he was placed under this Act, either unconditionally or on such conditions as the Government may think fit to impose.
