15. - Power of District Officer regarding transfer of certain children to institutions.
(1)If any waif or orphan child under the age of 15 years is found and produced before the District Officer or of, the District Officer is, in respect of a registered child or a child required to be registered under this Act, of the opinion (which shall be expressed in writing) that it is not desirable that it remains in the house of the head of a household who got it registered who was required to get it registered, he shall, after such enquiry as he may deem fit, direct that the child be transferred to any institution established or recognised by [Government] [As amended by Act No. 3 of 1308-F.]. An appeal shall lie from any order passed by the District Officer under this section to such officer as may be appointed by Government under this Act to hear appeals.(2)For the purposes of this section, [Government] [As amended by Act No. 3 of 1308-F.] may cause any institution to be established by any [Local authorities] [Substituted by A. O., 1956.]; such an institution shall be deemed to be a institution recognised by [Government] [As amended by Act No. 3 of 1308-F.].
