Section 20(3) in The East Punjab Children Act, 1949
(3)Where it appears to the court that an offence as aforesaid has been committed in respect of any child who is brought before the court and that it is expedient in the interests of the child that an order should be made under this sub-section, the court may make such order as circumstances may admit and require for the care and detention of the child until a reasonable time has elapsed for a charge to be made against some person for having committed the offence, and if a charge is made against any person within that time, until the charge has been determined by the conviction, discharge or acquittal of that person, and, in case of conviction, for such further time not exceeding one month as the court which convicted may direct and any such order may be carried out notwithstanding that any person claim the custody of the child.
