(1)When a child detained in an institution or placed under the care of a fit person, is found to be suffering from a disease requiring prolonged medical treatment or physical or mental disorder that will respond treatment, the child may be removed by an order of the authority empowered by the Government in this behalf to an approved place within the meaning of rule 32 for the remainder of the term for which he has to be kept in custody under the orders of the competent authority or for such period as may be certified by a medical officer to be necessary for the proper treatment of the child.
