Section 17(3) in The Orphanages And Other Charitable Homes (Supervision And Control) Act, 1960
(3)On any home ceasing to function under sub- section (2), the Board may direct that any woman or child who is an inmate of such home shall be-(a)restored to the custody of her or his parent, husband or lawful guardian, as the case may be, or(b)transferred to another recognised home, or(c)entrusted to the care of any other fit person:Provided that no woman shall be entrusted to the care of any person other than a woman.
