(1)When an institution ceases to be an institution certified or recognised under Section 7 or Section 9 or Section 10, the children detained therein shall, under orders of the officer empowered in this behalf by the Government, be either -(i)discharged absolutely or on such conditions as the officer may impose; or(ii)transferred to some other institution established or recognised under Section 8 or Section 9 or Section 10 or in accordance with the provisions of the Act and rules relating to discharge and transfer.
