(3)The Chief Child Welfare Officer may, notwithstanding anything contained in this Act, order -(a)a neglected child to be transferred from one children's home to another;(b)a delinquent child to be transferred from one special school to another or from a special school to a children's home;(c)a child who has been released on licence which has been revoked or forfeited, to be sent to the special school or children's home from which he was released or to any other children's home or special school.
