(1)Without prejudice to the provisions for appeal and revision under this Act, any competent authority may, either of its own motion or on an application received in this behalf, amend any order as to the institution to which a child is to be sent or as to the person under whose care or supervision a child is to be placed under this Act.(2)Clerical mistake in order passed by a competent authority or errors arising therein from any accidental slip or omission, may, at any time be corrected by the competent authority either of its own motion or on an application received in this behalf.
