Notwithstanding anything to the contrary contained to any other law for the time being in force, any police officer may take charge without warrant of a child who has escaped from a special school or children's home or that person, as the case may be; and no proceeding shall be instituted in respect of the child by reason such escape but the special school, children's home or the person may, after giving the information to the competent authority which passed the order in respect of the child, take such steps against the child as may be deemed necessary.
