62. Procedure when a magistrate is not empowered to pass an order under this Act.
(1)When any Magistrate not empowered to exercise the powers, of a court under this Act is of the opinion that a child brought before him is a propel; person to be sent to an approved school or to be dealt with in any other manner in which the case may be dealt with under this Act, he shall record such opinion and submit his proceedings and forward the child to the nearest Juvenile Court having jurisdiction in the Case or to the nearest Magistrate empowered to exercise the powers of a court under this Act.(2)The court or the Magistrate to whom the proceedings are so submitted may make such further inquiry, if any, as the Court of Magistrate may think fit and may pass such orders as the Court or Magistrate might have passed if the child had originally been brought before or tried by him.
