31. Committal to approved place of child suffering from dangerous disease and its future disposal.
(1)When a child who has been brought before a competent authority under this Act is found to be suffering from a disease requiring prolonged medical treatment or physical or mental complaint that will respond to treatment, the competent authority may send the child to any place recognised to be an approved place in accordance with the rules made under the Act for such period as it may think necessary for the required treatment.(2)Where a child is found to be suffering from leprosy or has scars on his face due to age is of unsound mind, he shall be dealt with under the provisions of the Lepers Act, 1898 (3 of 1898) or the Indian Lunacy Act, 1912 (4 of 1912), as the case may be.(3)Where a competent authority has taken action under sub-section (1) in the case of a child suffering from an infectious or contagious disease, the competent authority before restoring the said child to his partner in marriage, if there has been such, or to the guardian, as the case may be shall where it is satisfied that such action will be in the interest of the said child call upon his partner in marriage or the guardian as the case may be to satisfy the Court by submitting to medical examination that such partner or guardian will not re-infect the child in respect of whom the order has been passed.
