(3)Where a child is treated and cured under sub-section (1), the competent authority before restoring him to his partner in marriage, parent or guardian, as the case may be, shall where it is satisfied that such action will be in the interest of the said child, call upon his partner in marriage, parent or guardian, as the case may be, to satisfy the court by submitting to medical examination that such partner, parent or guardian will not re-infect the child in respect of whom the order has been passed.
