55. Effect of withdrawal or resignation of certificate.
- A child or youthful offender shall not be received in an approved school in pursuance of this Act after the. date of the receipt by the manager of the school of the notice of withdrawal of the certificate or after the date of a notice of resignation of the certificate but the obligation hereinafter mentioned of the manager to teach, train, lodge, clothe and feed any child or youthful offender detained in the school at the respective dates aforesaid shall, except in so far as the State Government may otherwise direct, continue until the withdrawal or resignation of the certificate takes effect.
