(1)Without prejudice to the provisions for appeal and revision under this Act any competent authority may either on its own motion or an application received in this behalf, amend any order as to the person under whose care or supervision a child is to be placed under this Act.(2)Clerical mistakes in orders passed by a competent authority or errors arising therein from any accidental slip or omission may, at any time be corrected by the competent authority either on its own motion or on any application received in this behalf,
