47. Transfer of children suffering front Leprosy, Tuberculosis or unsoundness of mind.
(1)If in [he opinion of the Medical Officer authorised by the State Government a child kept in a reformatory, industrial or borstal school in pursuance of this Act is suffering from leprosy, tuberculosis or unsoundness Of mind, the State Government may order his removal to a suitable hospital or other place for being kept there for such period as may be necessary for the propel- treatment of the child.(2)When in the opinion of the Medical Officer authorised by the State Government such a child is cured, the Slate Government may, if the child is still liable to be kept in custody, order the person having charge of [he child to send him to the school from which he was removed or, if the child is no longer liable to kept in custody, order him to be discharged.
