(2)A person detained in any asylum under a reception order made under Section 12 shall be detained therein until he is discharged therefrom in accordance with the military naval or air force regulations in force for the time being or until the officer making the order applies for his transfer to the military naval [or air force] [Substituted by A. O., 1937, for 'any asylum established by Government.'] authorities in view to his removal to England.
