Section 59(4) in The East Punjab Children Act, 1949
(4)An order for the removal of all children from an institution for the reception of poor children shall operate as an authority to any person named in the order, and to any police officer empowered in that behalf, to enter the institution and to remove the children therein to a place of safety; and where any persons are so removed, it shall be the duty of the authority to maintain them in a place of safety until they can be restored to their relatives, or until other arrangements have been made with respect to them.
