(1)In the case of a child where the competent authority deems it expedient to send the child back to his native place under Section 33, the competent authority shall inform the relative or the fit person who is to receive the child accordingly and shall invite the said relative or fit person to come to the observation home to take charge of the child on such date as may be specified by the competent authority.The competent authority inviting the said relative or fit person under sub-rule (1), may also direct, if necessary, the payment to be made to him by the Superintendent of the observation home of the actual expenses of the relative or fit person's journey both ways by the lowest class and of the child's journey from the observation home to his ordinary place of residence at the time of sending the child.(3)If the relative or the fit person fails to come to take charge of the child on the appointed date, the child shall be taken to his ordinary place of residence by the escort of the observation home :Provided that in the case of a girl, the escort of the observation home shall be a female escort.
