Section 43(4) in The East Punjab Children Act, 1949
(4)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may at any time in its discretion discharge a child from the care of any person to whose care he is committed under this Act, either absolutely on such conditions as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government approves, and may, if it thinks fit, make rules in relation to children so committed to the care of any person and to the duties of such persons with respect to such children.
